Punjab-Haryana High Court
Sher Singh And Others vs Virender Singh Kamboj on 30 July, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.687 of 2011 (O&M)
Date of decision: 30.7.2012
Sher Singh and others ......Petitioner(s)
Versus
Virender Singh Kamboj ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
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Present: Mr. A.K. Rathee, Advocate for the petitioner(s).
Mr. Narender Hooda, Sr. Advocate with Mr. Sudhir Hooda,
Advocate for the respondent.
Rakesh Kumar Garg, J.(Oral)
Counsel for the petitioners states that the present petition has been rendered infructuous as the order dated 26.8.2010 passed in CWP No.15318 of 2011 has been complied with.
Dismissed as having become infructuous.
July 30, 2012 (RAKESH KUMAR GARG) ps JUDGE