Punjab-Haryana High Court
Avtar Singh vs Sgpc & Ors on 5 August, 2015
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.20034 of 2012
Date of Decision: August 05, 2015
Avtar Singh ..Petitioner
Versus
S.G.P.C. and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
--
Present:- Ms. Vanita Sapra Kataria, Advocate
for the pettioner.
Mr. P.S. Punia, Sr. Advocate with
Mr. P.S. Punia, Advocate
for respondent No.2.
-
HARINDER SINGH SIDHU, J.
Learned counsel for respondent No.2 states that he is willing to take back the petitioner as Sewadar as a fresh entrant.
In view of the said fact, learned counsel for the petitioner states that she withdraws all allegations levelled in the petition or otherwise against respondent No.2.
In view of the above, this petition is disposed of as having become infructuous.
05.08.2015 (Harinder Singh Sidhu)
Atul Judge
ATUL KUMAR TRIPATHI
2015.08.10 17:21
I attest to the accuracy and
integrity of this document
Chandigarh