Punjab-Haryana High Court
Ram Piari vs Kanwar Deep Kaur (Ips) on 1 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
2024:PHHC: 043480 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 249 COCP No.3221 of 2023 DATE OF DECISION : 1 APRIL, 2024 Ram Piari .... Petitioner Versus Kanwar Deep Kaur, IPS, SSP Chandigarh .... Respondent CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT aK 2 2k ok Present: | Mr. Saurabh Gautam, Advocate for the petitioner. Mr. Manish Bansal, Public Prosecutor & Mr. Rajiv Vij, Addl. Public Prosecutor for UT, Chandigarh. 3K OK OK 2 RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 19.07.2023 passed by this court in CRM-M-34550-2023.
2. In compliance of order dated 19.07.2023, the counsel for the respondent has placed on record affidavit on behalf of respondent, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.
3. The counsel for the respondent, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by deciding the representation of the petitioner. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.
4. Dismissed as having been rendered infructuous.
integrity of this document/judgment RAJ KUMAR 2024.04.02 18:22 COCP No.3221 of 2023 2024:PHHC: 043480 -2-
5. However, if any grievance of the petitioner is left unaddressed, the petitioner will be at liberty to avail any other remedy, but in accordance with law.
1* April, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE Whether speaking/reasoned- Yes No Whether Reportable: Yes No I attest to the accuracy and integrity of this document/judgment