M/S Electromag vs Dharmendra Kumar And Another
2023 Latest Caselaw 20894 P&H

Punjab-Haryana High Court

M/S Electromag vs Dharmendra Kumar And Another on 1 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.02 15:06

2023:PHHC: 153537

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206
COCP No.1720 of 2023
DATE OF DECISION : 1* DECEMBER, 2023

M/s. Electromag, New Delhi (through its Proprietor)
.... Petitioner
Versus

Dharmendra Kumar & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. Piyush Pruthi, Advocate for
Mr. Sandeep Goyal, Advocate for the petitioner.

Mr. Saurabh Goel, Advocate for respondent No.1.

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 issuance of contempt proceedings against the respondents for not obeying the order dated 10.04.2023 (Annexure P-4) passed by this court in CWP-25773- 2022.

2. The counsel for the petitioner has submitted that the present

petition has been rendered infructuous.

3. Dismissed as having been rendered infructuous.

1* December, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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