Bharat Sharam And Ors vs Manvesh Singh Sidhu And Ors
2023 Latest Caselaw 21443 P&H

Punjab-Haryana High Court

Bharat Sharam And Ors vs Manvesh Singh Sidhu And Ors on 8 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                     Neutral Citation No:=2023:PHHC:157122




                                                           2023:PHHC:157122

128-1       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                 COCP No.3771 of 2023 (O&M)
                                                 Date of Decision: 08.12.2023

Bharat Sharma and others
                                                                      .....Petitioners
                                        Versus
Manvesh Singh Sidhu and others
                                                                 ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT


Present:    Mr. Labh Singh Sandhu, Advocate for the petitioners.


RAJBIR SEHRAWAT, J. (ORAL)

This is a petition for initiation of contempt proceedings against

the respondents, and directing the respondents to comply with the direction

issued by this Court in CWP-16275-2018, vide judgment dated 25.03.2019.

Perusal of the order qua which the contempt is claimed by the

petitioners shows that the respondent/State was directed to consider making

a reference under Section 17 (2) of the Industrial Disputes Act, 1947 and the

Labour Court was directed to decide the same preferably within six months.

It is not even disputed by learned counsel for the petitioners that the matter

of making the reference, as directed by the Writ Court, was duly considered

by the respondent/State and the reference was made to the Labour Court.

Not only that, the Labour Court has already disposed of the reference, vide

order dated 15.11.2023. If the petitioners are aggrieved against any finding,

judicial approach or mis-appreciation of material on record, the petitioners

would be at liberty to challenge the same in appropriate proceedings.

However, the initiation of contempt proceedings in the matter would not be

the appropriate course of action.

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Neutral Citation No:=2023:PHHC:157122

COCP No.3771 of 2023 (O&M) --2-- 2023:PHHC:157122

In view of the above, the present petition is dismissed.

However, the petitioners would be at liberty to avail any other

alternate remedy, but in accordance with law.

                                                    (RAJBIR SEHRAWAT)
                                                         JUDGE
08.12.2023
sandeep

                    Whether Speaking/Reasoned   :        Yes/No
                    Whether Reportable          :        Yes/No




                                                        Neutral Citation No:=2023:PHHC:157122

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