DHARMENDER SINGH Vs. O.P. SHARMA

JUDGEMENT

(1.) THE complaint is that the interim order dated 26.11.2010 in CWP No. 7381 of 2010 has not been complied with in letter and spirit. Though the petitioners have raised several contentions, we are of the view that those are to be considered at the time of disposal of the writ petitions. The writ petitions are being heard separately. In that view of the matter, the COPC is dismissed. Rule discharged.