Punjab-Haryana High Court
Ramesh Chander vs Rahul Jain on 23 August, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
COCP No. 1672 of 2013 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
COCP No. 1672 of 2013
Date of Decision: August 23, 2013
Ramesh Chander
.....Petitioner
Vs.
Rahul Jain
.....Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr.Rakesh Nehra, Advocate
for the petitioner.
Mr. R.D. Sharma, DAG, Haryana.
-.-
M.M.S. BEDI, J. (ORAL)
As per the reply of General Manager, Haryana Roadways, Jind, total amount of Rs.14,04,299/- has been deposited in the Bank account on August 22, 2013 of the petitioner.
In view of the said circumstances, the petition is disposed of as having been rendered infructuous. In case any relief has been with-held, it will be open to the petitioner to approach this Court again.
August 23, 2013 (M.M.S.BEDI) Gupta Sanjay 2013.09.06 12:46 I attest to the accuracy and integrity of this document High Court Chandigarh COCP No. 1672 of 2013 [2] sanjay JUDGE Gupta Sanjay 2013.09.06 12:46 I attest to the accuracy and integrity of this document High Court Chandigarh