Mohal Lal And Others vs Mangat Kumar And Others
2023 Latest Caselaw 22055 P&H

Punjab-Haryana High Court

Mohal Lal And Others vs Mangat Kumar And Others on 15 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 161409

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
105
COCP No.3624 of 2023
DATE OF DECISION : 15 DECEMBER, 2023
Mohan Lal & others
...- Petitioners
Versus
Mangat Kumar & Others

.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kEKE

Present : Mr. Lakhan Paul Garg, Advocate for
Mr. Jagjit Singh Gill, Advocate for the petitioner.

KO

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 10, 12 & 14 of the Contempt of Courts Act, 1971 for punishing the respondents for disobeying the order dated 15.03.2023 (Annexure P-1) passed by this court in CWP-5164-2023.

2. Notice of motion.

3. Mr. Saurav Verma, Addl. Advocate General, Punjab, accepts notice on behalf of the respondents-State and has placed on record communication dated 12.12.2023 to show that the order dated 15.03..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.

15" 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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