B.D. Singla vs Bhupinder Singh And Anr
2023 Latest Caselaw 22457 P&H

Punjab-Haryana High Court

B.D. Singla vs Bhupinder Singh And Anr on 20 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2023.12.22 11:20

2023:PHHC: 164466

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
203
COCP No.4161 of 2019
DATE OF DECISION : 20 DECEMBER, 2023
B. D. Singla
.... Petitioner
Versus
Bhupinder Singh & Anr.

.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present: Mr. V. K. Sandhir, Advocate for the petitioner.
Mr. Brea Sandhu, Advocate for respondent No.1.
Mr. Lakhwinder S. Sidhu, Advocate for respondent No.2.
OK Ok 3K
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 for punishing the respondents for not obeying the order dated 01.03.2018 (Annexure P-1) passed by this court in CWP No.5047 of 2018.

2. Pursuant to the order dated 01.03.2018 passed by this court the respondents No.1 & 2 have filed their separate short replies and have submitted that the respondents have considered and decided the representation moved by 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

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