Jagdish vs T.V.S.N. Prasad, Ias And Anr
2023 Latest Caselaw 21046 P&H

Punjab-Haryana High Court

Jagdish vs T.V.S.N. Prasad, Ias And Anr on 4 December, 2023

2023:PHHC: 154671

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
303
COCP No.2129 of 2023
DATE OF DECISION ; 4 DECEMBER, 2023

Jagdish
.... Petitioner
Versus

T.V.S.N. Prasad, IAS, Principal Secretary Department of Home
Affairs and Justice, Government of Haryana, Chandigarh & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
RREKRKSE

Present: | Dr. Khusbhir K. Bhullar Waraich, 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 Section 12 of the Contempt of Courts Act, 1971 for punishing the respondents for not obeying the order dated 26.05.2022 passed by this court in CWP-5237-2022.

2. Reply by way of affidavit of Mr. Mahender Pal, Secretary, Haryana Staff Selection Commission, Panchkula-respondent No.2, is taken on record.

3. The counsel for the State, after going through the aforesaid affidavit, has submitted that the impugned order has since been complied

with and accordingly the present petition has been rendered infructuous.

4. Dismissed as having been rendered infructuous.

4 December, 2023 (RAJBIR SEHRAWAT)

Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.05 19:39

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