Punjab-Haryana High Court
Ramesh Chander Setia And Anr vs Miss Isha Kalia And Ors on 28 July, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
Sr. No.237
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 802 of 2016
Date of decision:28.07.2016
Ramesh Chander Setia and another
.........Petitioners
versus
Isha Kalia and others
..........Respondents
Coram: Hon'ble Mr.Justice Rakesh Kumar Jain
Present: Mr. Baldev Kapoor, Advocate
for the petitioners.
Mr. Anant Kataria, DAG, Punjab.
Rakesh Kumar Jain, J.(Oral)
Reply on behalf of respondent No. 1 is filed today in Court and copy is given to counsel for the petitioners.
It is averred in the reply, that the order passed by this Court has been duly complied with.
Consequently, this petition has become infructuous. Dismissed as infructuous.
[Rakesh Kumar Jain] th 28 July, 2016 Judge Shivani Kaushik Whether Speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 13-09-2016 23:51:11 :::