Citation : 2023 Latest Caselaw 21449 P&H
Judgement Date : 8 December, 2023
Neutral Citation No:=2023:PHHC:157208
2023:PHHC:157208
102 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1309 of 2023 (O&M)
Date of Decision: 08.12.2023
Modern College of Education
.....Petitioner
Versus
Jaspreet Talwar and another
........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. Sameer Sachdeva, Advocate for the petitioner.
Mr. Sandeep, Addl. Advocate General, Punjab.
RAJBIR SEHRAWAT, J. (ORAL)
This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, to initiate the proceedings against the respondents and to punish them for non-compliance of judgment/order/directions dated 22.08.2022 (Annexure P-1) passed by this Court in CWP-12667-2022 and other connected cases.
Pursuant to previous order dated 11.10.2023, result of the petitioner has been produced in the Court in a sealed cover. The same is returned to learned State counsel as it is.
Learned State counsel submits that the order has been complied with and speaking order dated 21.09.2022 has been passed.
In view of the above, the present petition is rendered infructuous and dismissed as such.
However, the petitioner 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:157208
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