Balwan Singh @ Balwan Singh Nain vs Rajnarayan Kaushik
2023 Latest Caselaw 22056 P&H

Punjab-Haryana High Court

Balwan Singh @ Balwan Singh Nain vs Rajnarayan Kaushik on 15 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 161472

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
103
COCP No.2854 of 2022
DATE OF DECISION : 15'" DECEMBER, 2023

Balwan Singh @ Balwan Singh Nain
.... Petitioners

Versus

Rajnarayan Kaushik
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kEeEKSE
Present : Mr. Mayank Garg, Advocate for

Mr. Raman B. Garg, Advocate for the petitioner.

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RAJBIR SEHRAWAT, J. (Oral)

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

Sections 10 & 12 of the Contempt of Courts Act, 1971 initiating contempt proceedings against respondent and for punishing the respondent for disobeying the order dated 28.10.2021 (Annexure P-1) passed by this court in CWP-21716-2021.

2. Notice of motion.

3. Mr. Deepak Balyan, Advocate accepts notice on behalf of the respondent and has placed on record order dated 13.12.2023 to show that the order dated 28.10.2021 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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