Citation : 2023 Latest Caselaw 22217 P&H
Judgement Date : 18 December, 2023
Neutral Citation No:=2023:PHHC:162012
2023:PHHC:162012
118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.3859 of 2023 (O&M)
Date of Decision: 18.12.2023
M/s Rainbow Resorts
.....Petitioner
Versus
Harjit Singh
........Respondent
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. Vishal Garg, Advocate for the petitioner.
RAJBIR SEHRAWAT, J. (ORAL)
This is a contempt petition filed under Section 12 of the
Contempt of Courts Act, 1971 read with Article 215 of the Constitution of
India for disobedience and violation of directions issued by this Court vide
judgment dated 18.08.2022 passed in CWP-2567-2013, by the respondents.
Notice of motion.
Mr. Manpreet Singh Longia, Advocate, accepts notice on
behalf of the respondent and has produced the copy of computation of the
account of the petitioner. The same is taken on record. Copy of the same has
been supplied to the counsel for the petitioner.
In view of the above, the present petition is rendered as
infructuous and dismissed as such.
However, if any grievance of the petitioner is left un-addressed,
he would be at liberty to raise the same in any alternate remedy, but in
accordance with law.
(RAJBIR SEHRAWAT)
18.12.2023 JUDGE
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
Neutral Citation No:=2023:PHHC:162012
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