Punjab-Haryana High Court
Jagdish vs Jitender Kumar And Another on 2 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
2024:PHHC: 044080 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 215 COCP No.2623 of 2019 (O&M) DATE OF DECISION : 2" APRIL, 2024 Jagdish .... Petitioner Versus Jitender Kumar, SDM-cum-SDO (Civil), Gurugram & anr. .... Respondents CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT aK 2 2k ok Present: | Mr. Sanjiv Gupta, Advocate for the petitioner. Mr. Amit Aggarwal, DAG, Haryana. aK 2 2k ok RAJBIR SEHRAWAT, J. (Oral)
1. The present petition has been filed by the petitioner under Sections 12 & 14 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondent for disobedience of order dated 04.08.2017 passed by this court in CWP-15835-2014; along with certain other prayers.
2. It is submitted by counsel for the respondents, as is contained in the affidavit already filed by the respondents, that the Assistant Collector had decided the partition proceedings vide order dated 11.12.2018 after the order passed by this court. However, one of the parties had gone in appeal and the case was remanded to the Assistant Collector by the appellate authority. Thereafter, the Assistant Collector made earnest efforts to complete the proceedings. However it is only because of the default on the part of the parties themselves in not completing the pleadings, that the proceedings could not be decided by the said authority.
integrity of this document/judgment RAJ KUMAR 2024.04.04 11:36 COCP No.2623 of 2019 2024:PHHC: 044080 -2-
3. In view of the above, this court does not find any ground to continue with the present petition any more. Hence the same is dismissed.
4. However, the dismissal of this case shall not be taken as impression of opinion qua the matter in any other proceeding whatsoever.
5. The pending application, if any, is also disposed of accordingly.
2™ 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