Punjab-Haryana High Court
Gurminder Singh Bains vs Sarvesh Kaushal Principal Secty ... on 29 August, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
COCP No. 234 of 2014 (O&M)
Date of Decision: 29.08.2014.
Gurminder Singh Bains --Petitioner
Versus
Sh. Sarvesh Kaushal & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. A.S. Bedi, Advocate for the petitioner.
Mr. Anant Kataria, A.A.G., Punjab.
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TEJINDER SINGH DHINDSA.J Learned counsel for the petitioner would at the very outset submit that the directions contained in order dated 5.9.2013, passed by this Court in CWP No.19617 of 2013 have been complied with and the retiral benefits have since been released to the petitioner.
Accordingly, the present contempt petition is disposed of as having been rendered infructuous. Rule discharged.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE August 29, 2014.
lucky LUCKY 2014.09.01 13:33 I attest to the accuracy and integrity of this document chandigarh