TARLOK SINGH FOZI Vs. AMARJIT SINGH LOKHA

JUDGEMENT

(1.) REPLY has been filed in Court today and a copy thereof has been furnished to the counsel for the petitioners. Speaking orders dated 1.2.2006 and 17.2.2006, after considering the legal notice of the petitioners, have been passed by the respondent, which have been placed on record as Annexures R-1 and R-2. Accordingly, the directions issued by this Court on 27.2.2003 stand complied with.

(2.) IN view of the above, nothing survives for adjudication in these proceedings. Rule is discharged. However, the petitioners shall be at liberty to challenge the aforementioned order at an appropriate forum.