Harmesh Singh vs Mukhwinder Singh Chinna And Others
2023 Latest Caselaw 21412 P&H

Punjab-Haryana High Court

Harmesh Singh vs Mukhwinder Singh Chinna And Others on 7 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.11 17:52

2023:PHHC: 156859

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
143
COCP No.3744 of 2023
DATE OF DECISION : 7 DECEMBER, 2023

Harmesh Singh
...- Petitioner
Versus

Mukhwinder Singh Chinna, IPS, then posted as Inspector General of
Police, Patiala Range, Now Add. Director General of Police, Patiala
Range,Baradari Garden, Patiala & others

.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: | Mr. Ishan Kaushal, Advocate for the petitioner.

3K OK OK 2

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 respondent for not obeying the order dated 08.08.2022 passed by this court in CWP-36346-2018.

2. The counsel for the petitioner seeks permission to withdraw the present petition, with liberty to avail any other alternate remedy, in

accordance with law.

3. Dismissed as withdrawn, with liberty as aforesaid.

7™ December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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