Punjab-Haryana High Court
Savitri Devi & Ors vs Sumit Kumar Land Acquisition Collector ... on 16 July, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-2385-2017
Date of Decision: 16th July, 2018
Savitri Devi & others
...Petitioners
Versus
Sumit Kumar, Land Acquisition Collector & others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Amit Choudhary, Advocate,
for the petitioners.
Mr. Sandeep Singh Mann, Sr. DAG, Haryana.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners states that the present contempt petition has been rendered infructuous as the order passed by this Court stands complied with.
In view of the statement of the learned counsel for the petitioners, the present contempt petition is disposed of as infructuous.
Rule issued to the respondents stands discharged.
( AUGUSTINE GEORGE MASIH ) th 16 July, 2018 JUDGE Harish Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 22-07-2018 06:21:45 :::