Punjab-Haryana High Court
Toyota Kirloskar Motor Private Limited ... vs Ramesh Kumar Bamal on 2 March, 2017
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
257
IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH
CRM-M-11167-2016
Date of decision : 02.03.2017
M/s Toyota Kirloskar Motor P Ltd. and others
... Petitioners
Versus
Ramesh Kumar Bamal
... Respondent
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Sanjeev Sharma, Advocate
for the petitioners.
None for the respondent.
AMOL RATTAN SINGH, J.(ORAL)
Learned counsel for the petitioners submits that the respondent-
complainant has withdrawn the complaint from the learned trial Court and as such this petition has been rendered infructuous.
Disposed of as such.
(AMOL RATTAN SINGH) JUDGE March 02, 2017.
Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No For Subsequent orders see CRM-M-12516-2016 1 of 1 ::: Downloaded on - 11-03-2017 04:55:56 :::