Sukhdev Raj vs A. Venu Parsad And Anr
2023 Latest Caselaw 21255 P&H

Punjab-Haryana High Court

Sukhdev Raj vs A. Venu Parsad And Anr on 6 December, 2023

2023:PHHC: 156188

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
212
COCP No.536 of 2021 (O&M)
DATE OF DECISION : 6" DECEMBER, 2023
Sukhdev Raj

.... Petitioner
Versus

Shri A. Venu Parsad, IAS, Chairman-cum-Managing Director, Punjab
State Power Corporation Limited, the Mall, Patiala & another

.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kReE*
Present : Mr. A. K. Virdi, Advocate for the petitioner.

Ms. Diya Sodhi, Advocate for
Mr. Sehaj Bir Singh, Advocate for respondent-PSPCL.

KO

RAJBIR SEHRAWAT, J. (Oral)

CM No.6576-CII of 2021

This is an application filed by the respondent under Section 151 CPC for placing on record the affidavit along with annexure.

The application is allowed as prayed for and the affidavit along with annexure is taken on record.

CM No.10396-CIl of 2022

This is an application filed by the petitioner under Section 151 CPC for placing on record the replication to the reply filed by the respondent-contemnor.

The application is allowed as prayed for and the replication is taken on record.

1. The present petition has been filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the

Constitution of India for initiating contempt proceedings against the

RAJ KUMAR

2023.12.11 10:19

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COCP No.536 of 2021 (O&M) 2023:PHHC: 156188

respondents for not complying with the order dated 22.01.2021 passed by this court in CWP-21100-2020.

2. The counsel for the State has filed another affidavit of Sh. Kamaljot Singh, Deputy Secretary (Services-II), PSPCL, Patiala and the same is taken on record.

3. The counsel for the PSPCL, 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.

5. However, if any grievance of the petitioner is left unaddressed

then the petitioner will be free to avail any other remedy, but in accordance

with law.

6 December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.11 10:19

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