MANJIT SINGH Vs. IQBAL SINGH SIDHU

JUDGEMENT

(1.) ON 16.12.2004, a Division Bench of this Court while disposing off CWP No.19869 of 2004 had issued directions to the respondents to take a decision on the legal notice served by the petitioner on the respondent by passing a speaking order. A period of two months from the date of receipt of certified copy of that order, was fixed by the Court. In reply to notice to show cause the stand taken by the respondents is that the order dated 11.3.2005 (R-1) has been passed on the legal notice and, therefore, the directions issued by this Court stand complied with. In view of the above, nothing survives for adjudication in these proceedings. Rule is discharged. However, the petitioner shall be at liberty to challenge the order dated 11.3.2005 (R-1) at an appropriate forum.