Harbans Singh vs Kamaldeep Goyal
2023 Latest Caselaw 21023 P&H

Punjab-Haryana High Court

Harbans Singh vs Kamaldeep Goyal on 4 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.05 11:47

2023:PHHC: 154168

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
305
COCP No.2248 of 2023
DATE OF DECISION ; 4° DECEMBER, 2023

Harbans Singh
...- Petitioner
Versus

Kamaldeep Goyal, Superintendent of Police
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: | Mr. Harmurad Singh Gill, Advocate for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana with
Mr. Ganga Ram Punia, Superintendent of Police,
Yamuna Nagar.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for punishing the respondents for not obeying the order dated 25.04.2022 passed by this court in CWP-16951-2022.

2. The counsel for the State has submitted that the impugned order has since been complied with and accordingly the present petition

has been rendered infructuous.

3. Dismissed as having been rendered infructuous.

4 December, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment