Lalita Rani vs Sushil Sarwan
2023 Latest Caselaw 22456 P&H

Punjab-Haryana High Court

Lalita Rani vs Sushil Sarwan on 20 December, 2023

2023:PHHC: 164736

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
278
COCP No.3702 of 2023
DATE OF DECISION : 20 DECEMBER, 2023
Lalita Rani
.... Petitioner
Versus
Sushil Sarwan
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
R*REKS
Present : Mr. Rajeev Anand, Advocate for the petitioner.
Mr. Pawan Kumar Longia, DAG, Haryana.
% ok Ke
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 initiating contempt proceedings against respondent for non-compliance of order dated 13.09.2023 (Annexure P-1) passed by this court in CWP No.12421 of 2022; along with certain other prayers.

2. In compliance of order dated 13.09.2023 the counsel for the respondent has filed short reply by way of affidavit of respondent dated 14.12.2023, which is taken on record.

3. The counsel for the respondent-State, after going through the aforesaid affidavit, has submitted that the order qua which contempt was asserted has since been complied with by passing aforesaid order, and accordingly, the present petition has been rendered infructuous.

4. 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 any other 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 11:20

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