Punjab-Haryana High Court
Prabhu Dayal vs Anurag Rastogi And Another on 3 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:044914
2024:PHHC:044914
258 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.2911 of 2023 (O&M)
Date of Decision: 03.04.2024
PRABHU DAYAL
.....Petitioner
Versus
ANURAG RASTOGI AND ANOTHER
........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. Kuldeep Sheoran, Advocate
for the petitioner.
Mr. Sandeep S.Mann, Addl. Advocate General, Haryana.
RAJBIR SEHRAWAT, J. (ORAL)
This is a contempt petition filed under Sections 11 and 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for not complying the judgment dated 14.10.2022 passed in CWP-1674-2020.
Learned counsel for the petitioner has submitted that the present petition has been rendered infructuous.
Dismissed as having been rendered as infructuous.
(RAJBIR SEHRAWAT) JUDGE 03.04.2024 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 05-04-2024 00:59:58 :::