Punjab-Haryana High Court
Mohammad Nadeem And Others vs Sh. K.B.S. Sidhu And Others on 30 August, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No. 1936 of 2013 (O&M)
Date of Decision : 30.08.2013
Mohammad Nadeem and others
....Petitioners
Versus
Sh. K.B.S. Sidhu and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- Mr. Shiv Singh Chohan, Advocate for
Mr. R.S. Manhas, Advocate
for the petitioners
Ms. Rajni Gupta, Addl. AG, Punjab
MAHESH GROVER, J.
Learned counsel for the petitioners contends that the orders of this Court have been complied with and in this view of the matter, he does not intend to press the instant petition. He, however, prays that liberty be granted to them to assail the orders so passed by the respondents in the eventuality of petitioners having any surviving grievance.
Hence, disposed of as not pressed with liberty aforesaid granted.
August 30, 2013 (Mahesh Grover)
reena Judge
Reena
2013.08.30 16:26
I attest to the accuracy and
integrity of this document
chandigarh