Deepak Kumar vs Vineet Kumar And Ors
2023 Latest Caselaw 21957 P&H

Punjab-Haryana High Court

Deepak Kumar vs Vineet Kumar And Ors on 14 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 160738

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
133
COCP No.3832 of 2023
DATE OF DECISION : 14 DECEMBER, 2023

Deepak Kumar
.... Petitioner
Versus

Vineet Kumar, DC, Faridkot & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kk
Present : Mr. Surinder Garg, Advocate for the petitioner.
cK OK of
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 punishing the respondents for not obeying the order dated 04.10.2008 passed by this court in CWP No. 4886 of 2003.

2. Keeping in view the nature of the order, this court does not find it appropriate to initiate any contempt proceedings as such. Hence, the present petition is dismissed.

3. However, the petitioner would be at liberty to approach the respondents under appropriate statutory provisions available under the Punjab

Municipal Corporation Act.

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

Whether Reportable: Yes No

RAJ KUMAR

2023.12.16 17:05

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