Punjab-Haryana High Court
Darshan Singh vs M/S Sant Lal Surinder Kumar on 31 March, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No.6596 of 2008
Date of decision: March 31, 2009
Darshan Singh
.. Petitioner
Vs.
M/s Sant Lal Surinder Kumar
.. Respondent
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Ms. R.K. Thind, Advocate for the petitioner.
Mr. Vikas Kumar, Advocate for the respondent.
A.N. Jindal, J Heard.
Public money is involved in the case, as such no equity could be exercised in favour of the petitioner.
Consequently, no grounds to interfere in the impugned order are made out.
Dismissed.
March 31, 2009 (A.N. Jindal) deepak Judge