UJJAGAR SINGH Vs. BIKRAMJIT SINGH

JUDGEMENT

(1.) LEARNED State counsel has placed on record a copy of the communication dated 16.3.2006 (Mark A) showing that after the dismissal of letters patent appeal No.489 of 2000, the petitioner filed COCP No.84 of 2003 and in those proceedings, a cheque for a sum of Rs.2,56,216/- dated 19.11.2003 drawn in favour of the petitioner was handed over and the petition was dismissed as not pressed. In view of the above, nothing remains to be adjudicated in these proceedings. Accordingly, rule is discharged.