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Vikram Singh vs Ajay Kumar Bhalla Ias And Ors
2022 Latest Caselaw 16842 P&H

Citation : 2022 Latest Caselaw 16842 P&H
Judgement Date : 14 December, 2022

Punjab-Haryana High Court
Vikram Singh vs Ajay Kumar Bhalla Ias And Ors on 14 December, 2022
158           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                             COCP-2744-2022(O&M)
                                             Date of Decision :14.12.2022

Vikram Singh                                                      ...Petitioner

              versus

Ajay Kumar Bhalla IAS and others                                  ....Respondents

Coram :       Hon'ble Mr. Justice B.S. Walia

Present:      Mr. Bhim Sen Sehgal, Advocate for the petitioner.

             Ms. Sharmila Sharma, Sr. Panel Counsel for the respondents.
                    ***
B.S. Walia, J. (Oral)

1. Prayer in thepetition is for initiation of proceedings against the respondents for intentional and willful defiance of order, Annexure P/5, in CWP-21490-2017.

2. At the outset, learned Sr. Panel Counsel has produced copy of order dated 08.12.2022, passed by Hon'ble the Division Bench in LPA-1113-2022, staying the operation of the impugned order and judgment. The same is taken on record. Copy thereof supplied to learned counsel for the respondents, who on perusal thereof states that he does not press the instant petition but prays for grant of liberty to move an application for revival of the instant petition in the eventuality of vacation of stay or decision of the LPA in favour of the petitioner.

3. The same is not opposed to by the learned Sr. Panel Counsel.

4. In view of the position noted above as well as statement of learned counsel for the petitioner, the instant petition is disposed of as not calling for any action against the respondents under the Contempt of Courts Act, 1971 at this stage, while granting liberty to the petitioner as prayed for.



                                                             (B.S. Walia)
                                                                Judge
14.12.2022
rajesh
                     Whether speaking/ reasoned    :     Yes/No
                     Whether reportable            :     Yes/No

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