Sharmila vs Mukesh Kumar Ahuja Ias
2023 Latest Caselaw 21718 P&H

Punjab-Haryana High Court

Sharmila vs Mukesh Kumar Ahuja Ias on 12 December, 2023

2023:PHHC: 158929

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
125
COCP No.3803 of 2023
DATE OF DECISION : 12 DECEMBER, 2023
Sharmila
.... Petitioner
Versus
Sh. Mukesh Kumar Ahuja, IAS
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
R*REKS
Present : Mr. Jai Bhagwan Sharma, Advocate for the petitioner.
cK OK of
RAJBIR SEHRAWAT, J. (Oral)

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

Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondent for not obeying the order dated 14.11.2023 (Annexure P-1) passed by this court in CWP No.25508 of 2023.

2. Notice of motion.

3. Mr. Kanwal Goyal, Advocate accepts notice on behalf of the respondent and has produced copy of order of even date to show that the order dated 14.11.2023 passed by this court, has been complied with.

4. In view of the above, the present petition has been rendered infructuous. Dismissed as having been rendered infructuous.

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

the petitioner will be at liberty to avail alternate remedy, but in accordance

with law.

12 December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.13 11:06

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