Punjab-Haryana High Court
Bhagwan Dass Thakur & Sons Through vs Avtar Singh on 15 July, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision : 15.07.2010
COCP No.345 of 2010
Bhagwan Dass Thakur & sons through ...Petitioners
partner Parma Lal and others
Versus
Avtar Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
Present : Mr. Parminder Singh, Advocate, for the petitioners.
Mr. Girish Agnihotri, Sr. Advocate, with
Mr. Vijay Pal, Advocate, for the respondent.
HEMANT GUPTA, J. (Oral)
Learned counsel for the petitioners states that the order in respect of petitioner Nos.1 and 3 stands complied with, whereas in respect of petitioner Nos.2 and 4, he shall seek remedy in accordance with law.
In view of the above, the present petition is dismissed as withdrawn with liberty to petitioner Nos.2 and 4 to seek their remedy in accordance with law.
Rule discharged.
15.07.2010 (HEMANT GUPTA) Vimal JUDGE