Punjab-Haryana High Court
Shri Bhagwan & Ors vs Renu S. Phulia on 11 December, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
121
COCP No. 3297 of 2014
Date of Decision: December 11, 2014
Shri Bhagwan and others
...Petitioners
Versus
Renu S.Phulia, IAS
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Naveen Daryal, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners prays for withdrawal of the present contempt petition with liberty to file an appropriate application in the writ petition qua the subsequent conduct of the respondent.
Disposed of as withdrawn with the liberty aforesaid.
December 11, 2014 (AUGUSTINE GEORGE MASIH)
pj JUDGE
PRERNA DATTA
2014.12.11 16:43
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh