Davinder Sharma @ Davinder Pal vs Rajinder Pal
2023 Latest Caselaw 21953 P&H

Punjab-Haryana High Court

Davinder Sharma @ Davinder Pal vs Rajinder Pal on 14 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 160760

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
136
COCP No.3835 of 2023
DATE OF DECISION : 14 DECEMBER, 2023

Davinder Sharma @ Davinder Pal
.... Petitioner
Versus
Rajinder Pal
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kEeEKSE
Present : Mr. Sherry K. Singla, Advocate for the petitioner.
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RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed under Sections 12 & 14 of the

Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for punishing the respondent for not obeying the orders dated 17.06.2020 & 28.11.2023 (Annexures P-1 & P-2) passed by this court, whereby the respondent was restrained from carrying out any construction/demolition qua the common wall in question; along with certain other prayers.

2. Since the order, qua which the contempt is asserted, is an interim order passed in a revision petition, which is pending adjudication before the coordinate Bench of this court, therefore, it would be appropriate if the petitioner takes up his plea(s) regarding his claim, before the same Bench, where the aforesaid petition is pending.

3. In view of the above, the present petition is dismissed. However, the petitioner would be at liberty to make appropriate prayer before the

concerned Bench before which the revision petition is listed for hearing.

14 December, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.15 18:01

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