Punjab-Haryana High Court
Taruna vs Sanjeev Kumar on 5 April, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No. 717 of 2015 (O&M)
Date of decision: 05.4.2016
Taruna
.. Applicant
Vs.
Sanjeev Kumar
... Respondent
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. H.S. Jalal, Advocate
for the applicant.
Mr. Atul Gaur, Advocate
for the respondent.
*****
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the applicant, at the very outset, fairly states that since the case already stands decided by the learned trial court, instant transfer application does not survive and may be disposed of as having been rendered infructuous.
In view of the above, instant transfer application is disposed of as having been rendered infructuous.
(RAMESHWAR SINGH MALIK ) JUDGE 05.4.2016 AK Sharma 1 of 1 ::: Downloaded on - 06-04-2016 00:25:01 :::