AMANDEEP SINGH Vs. MUKUL JOSHI
LAWS(P&H)-2006-3-256
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2006

AMANDEEP SINGH Appellant
VERSUS
MUKUL JOSHI Respondents

JUDGEMENT

- (1.) LEARNED State counsel has filed a short affidavit of Shri Mukul Joshi, Financial Commissioner Taxation. The stand taken in the affidavit is that Hon'ble the Supreme Court in S.L.P. CC No. 10826 of 2005 has stayed the proceedings in the instant contempt petition, vide order dated 2.12.2005 (R-1). In view of above, nothing survives for determination in these proceedings. ule discharged. However, the petitioners shall be at liberty to file a fresh petition if such a necessity arises.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.