Punjab-Haryana High Court
Laxmi Naryan vs Om Parkash Bisnoi on 28 August, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
Sr.No.223
IN THE HIGH COURT OF PUNJAB AND HARYANA
CHANDIGARH
COCP-158-2015
Decided on: 28.08.2015
Laxmi Narayan ..............Petitioner
vs.
Om Parkash Bishnoi ...............Respondent
Coram: Hon'ble Mr. Justice Mahesh Grover
Present: Mr. Pankaj Kundra, Advocate for the petitioner.
Mr. M.C.Beri, Addl.AG, Punjab.
**
Mahesh Grover, J The order dated 01.08.2012, the non compliance of which the petitioner alleges, required the petitioner of the writ petition to file a detailed representation within a period of two weeks from that day and on his doing so, respondent no.4 of the writ petition was directed to consider and decide the same within a period of three months from the date of receipt of such representation, the compliance of which has since been made as has been stated at bar by the learned counsel appearing for the respondent, rendering the instant petition infructuous, which is disposed of accordingly, leaving the petitioner to his remedies in law in the event of his dissatisfaction against the order so passed.
28.08.2015 (MAHESH GROVER)
mamta JUDGE
MAMTA
2015.09.01 11:31
I attest to the accuracy and
integrity of this document