Mohammed vs Apoorva Kumar Singh And Another
2023 Latest Caselaw 21027 P&H

Punjab-Haryana High Court

Mohammed vs Apoorva Kumar Singh And Another on 4 December, 2023

RAJ KUMAR
2023.12.05 19:39

2023:PHHC: 154740

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
240
COCP No.2756 of 2021
DATE OF DECISION ; 4 DECEMBER, 2023

Mohammed
.... Petitioner
Versus

Apoorva Kumar Singh, IAS, Principal Secretary to Government of
Haryana, Sports and Youth Affairs Department, Haryana,
Chandigarh & another

.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
KRESS
Present: | Mr. Ramesh Goyat, Advocate for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 10 & 12 of the Contempt of Courts Act, 1971 seeking appropriate action against the respondents for not obeying the order dated 21.01.2019 (Annexure P-1) passed by this court in CWP-26481-2013 despite contempt notice dated 18.10.2021 (Annexure P-4).

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)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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