Sunil Kumar vs Mahender Pal Singh
2023 Latest Caselaw 22464 P&H

Punjab-Haryana High Court

Sunil Kumar vs Mahender Pal Singh on 20 December, 2023

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2023:PHHC: 164733

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
274
COCP No.3601 of 2023
DATE OF DECISION : 20" DECEMBER, 2023

Sunil Kumar
...- Petitioners

Versus

Mahender Pal Singh
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kEeEKSE
Present : Mr. Shamsher Singh Tomar, Advocate for the petitioner.

Mr. Pawan Kumar Longia, DAG, Haryana.

cK OK of
RAJBIR SEHRAWAT, J. (Oral)

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

Section 12 of the Contempt of Courts Act, 1971 for initiating contempt

proceedings against the respondent for disobeying the order dated 04.08.2023 (Annexure P-1) passed by this court in CWP-5153-2019.

2. The counsel for the respondents-State has placed on record communication dated 19.12.2023 to show that the order dated 04.08.2023 passed by this court, has been complied with.

3. In view of the above, the present petition has been rendered infructuous. Dismissed as having been rendered infructuous.

4. 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.

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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