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Navtinder Singh Dhillon And Another vs Ajoy Kumar Sinha And Others
2023 Latest Caselaw 21597 P&H

Citation : 2023 Latest Caselaw 21597 P&H
Judgement Date : 11 December, 2023

Punjab-Haryana High Court

Navtinder Singh Dhillon And Another vs Ajoy Kumar Sinha And Others on 11 December, 2023

2023:PHHC: 158004

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
123
COCP No.3779 of 2023
DATE OF DECISION : 11" DECEMBER, 2023

Navtinder Singh Dhillon & another
.... Petitioners
Versus

Shri Ajoy Kumar Sinha, Principal Secretary to Government of Punjab,
Finance Department, Main Civil Secretariat, Punjab, Chd. & others.

.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kEeEKSE
Present : Mr. Nikhil Anand, Advocate for the petitioners.
cK OK of
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under

Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for not obeying the order dated 16.08.2023 (Annexure P-1) passed by this court in CWP-4461- 2023.

2. The counsel for the petitioners seeks permission to withdraw the present petition, with liberty to file fresh one after decision of the SLP No.27201 of 2023 pending before the Hon'ble Supreme Court, if their

grievance is left unaddressed even after decision of the same.

3. Dismissed as withdrawn, with liberty as aforesaid.

11 December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.11 17:52

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

 
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