Punjab-Haryana High Court
Deepak Mangla vs Nanak Chand And Others on 2 August, 2016
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA No.301 of 2016
Date of decision: 02.08.2016
Deepak Mangla
....Appellant
Versus
Nanak Chand and others
....Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Ms. Indu Bala, Advocate, for
Mr. Aditya Jain, Advocate, for the appellant.
AJAY KUMAR MITTAL, J. (ORAL)
The instant appeal, under Clause X of the Letters Patent, has been preferred by the appellant, challenging judgment dated 03.02.2016 rendered by the learned Single Judge.
2. Learned counsel for the appellant states that judgment of learned Single Judge, whereby three months' time was granted to the competent authority to take a decision in the matter, has been complied with, therefore, this appeal has been rendered infructuous and may be disposed of as such.
3. Disposed of as infructuous.
(AJAY KUMAR MITTAL) JUDGE (RAMENDRA JAIN) 02.08.2016 JUDGE R.S. 1 of 1 ::: Downloaded on - 14-09-2016 04:21:39 :::