Lahana Singh And Ors vs T.V.S.N. Prasad And Ors
2023 Latest Caselaw 21029 P&H

Punjab-Haryana High Court

Lahana Singh And Ors vs T.V.S.N. Prasad And Ors on 4 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.05 19:39

2023:PHHC: 154783

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
226
COCP No.528 of 2020
DATE OF DECISION ; 4 DECEMBER, 2023

Lahana Singh & others

.... Petitioners
Versus

T.V.S.N. Prasad, IAS, Additional Secretary, Department of Finance,
Civil Secretariat, Chandigarh & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr.S.S. Hira, Advocate for the petitioners.
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 11 & 12 of the Contempt of Courts Act, 1971 initiating contempt proceedings against the respondents for not obeying the order dated 18.10.2019 passed by this court in CWP-900-2018.

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

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