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Aman Rani vs Sandeep Garg
2023 Latest Caselaw 21159 P&H

Citation : 2023 Latest Caselaw 21159 P&H
Judgement Date : 5 December, 2023

Punjab-Haryana High Court

Aman Rani vs Sandeep Garg on 5 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.06 18:12

2023:PHHC: 155495

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
397
COCP No.2281 of 2023 (O&M)
DATE OF DECISION : 5" DECEMBER, 2023
Aman Rani

.... Petitioner
Versus

Sandeep Garg, Senior Superintendent of Police, Mohali, SAS Nagar
& Ors.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: | Ms. Aman Rani, petitioner -- in person.
Ms. Rana Ghuman, Advocate for respondents No.4 to 6.

Ms. Jasleen Kaur Sidhu, DAG Punjab
for respondents No.1 to 3 & 7

Mr. Abhimanyu Jairath, Advocate (Local Commissioner).

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 initiating contempt proceedings against the respondents for not obeying the order dated 28.07.2023 (Annexure P-1) passed by this court in CRM-M-36274-2023.

2. Pursuant to the order dated 04.12.2023 Mr. Abhimanyu Jairath, Advocate (Local Commissioner) has filed report showing that the articles have been taken away by the petitioner from the premises in question. The same is taken on record.

3. The counsel for the respondent-State, while referring to the reply filed by the respondent, has submitted that the representation made by the petitioner has been duly considered and the action deemed

appropriate has already been taken.

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

COCP No.2281 of 2023 2023:PHHC: 155495

4. In view of the above, no further action is required in the matter. Accordingly, the present petition is dismissed as having been rendered infructuous.

5. However, if there is any other grievance of the petitioner, then the petitioner shall be at liberty to avail any other alternate remedy,

but in accordance with law.

6. The pending application, if any, is also disposed of accordingly.

5" December, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE

Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.06 18:12

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

 
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