PARMOD CHANDER Vs. ALOK NIGAM

LAWS(P&H)-2006-3-195

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 16,2006

PARMOD CHANDER Appellant

VERSUS

ALOK NIGAM, IAS Respondents

- (1.) LEARNED counsel for the petitioner states that the order stands complied with. Accordingly, Rule is discharged.;