Sriram Transport Finance Company ... vs Pargat Singh
2023 Latest Caselaw 22426 P&H

Punjab-Haryana High Court

Sriram Transport Finance Company ... vs Pargat Singh on 20 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 164509

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
210
COCP No.2428 of 2020
DATE OF DECISION : 20" DECEMBER, 2023

Sriram Transport Finance Company Ltd.
.... Petitioner
Versus

Pargat Singh
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK *

Present : Mr. Kunal Jain, Advocate for
Mr. Lakshay Bector, Advocate for the petitioner.

Mr. Lakhwinder S. Sidhu, Advocate for the respondent.

Ok OK ok

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 11 & 12 of the Contempt of Courts Act, 1971 for punishing the respondent for not obeying the order dated 20.08.2020 (Annexure P-1) passed by this court in CWP No.8691 of 2020.

2. Pursuant to order dated 09.10.2023 passed by this court in the present petition, the counsel for the respondent has brought a demand draft for an amount of ~1,25,000/- (one lac twenty five thousand only) in the name of petitioner-Company and the same is handed over to counsel for the petitioner.

3. In view of the above, no further action is required in the matter. Accordingly, the present petition is dismissed as having been rendered infructuous.

4. However, if any of the grievance of the petitioner is still left unaddressed, then the petitioner shall be at liberty to avail any other alternate

remedy, but in accordance with law.

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

Whether Reportable: Yes No

RAJ KUMAR

2023.12.22 11:19

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