Suresh Kumar vs Anil Malik
2023 Latest Caselaw 21846 P&H

Punjab-Haryana High Court

Suresh Kumar vs Anil Malik on 13 December, 2023

2023:PHHC: 159716

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
201
COCP No.1755 of 2023
DATE OF DECISION : 13" DECEMBER, 2023

Suresh Kumar
.... Petitioner

Versus
Anil Malik
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
R*REKS
Present : Ms. Aashna Aggarwal, Advocate for
Mr. Mukul Aggarwal, Advocate for the petitioner.
Mr. Amit Aggarwal, DAG, Haryana.
ok oe oe
RAJBIR SEHRAWAT, J. (Oral)

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

Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for taking appropriate action against respondent for non- compliance of order dated 03.05.2023 (Annexure P-13) passed by this court in CWP No.9480 of 2023; along with certain other prayers.

2. Compliance report by way of affidavit of Mr. Anil Malik, Additional Chief Secretary, Development and Panchayats Department, Haryana, already filed in Registry, is taken on record.

3. The counsel for the respondent-State, after going through the aforesaid affidavit, has submitted that the order qua which contempt was asserted has since been complied with by passing order dated 25.08.2023, and accordingly, the present petition has been rendered infructuous.

4. 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 any other remedy, but in accordance

with law.

13 December, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.14 10:19

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