Surender Singh vs Navdeep Singh Virk And Others
2023 Latest Caselaw 21042 P&H

Punjab-Haryana High Court

Surender Singh vs Navdeep Singh Virk And Others on 4 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.05 19:39

2023:PHHC: 154690

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
301
COCP No.2100 of 2023
DATE OF DECISION ; 4 DECEMBER, 2023

Surender Singh
.... Petitioner
Versus

Navdeep Singh Virk, IPS, Principal Secretary to Government of
Haryana, Transport Department, Haryana, Chandigarh & Ors.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. Ravinder Malik (Ravi), 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 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondents for not obeying the order dated 07.05.2014 (Annexure P-4) passed by the Division Bench of this court in LPA-928- 2013.

2. The counsel for the State, after going through the affidavit of Mr. Pardeep Kumar, GM, Haryana Roadways, Charkhi Dadri-respondent No.5, already taken on record vide order dated 09.08.2023, 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

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