Raj Rani vs Inder Raj Alias Inder Sen & Ors
2023 Latest Caselaw 1142 P&H

                            207-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                COCP-652-2003 (O&M)
                                                                             Date of decision : 18.01.2023


                            Raj Rani                                                          ... Petitioner(s)

                                                                 Versus

                            Inder Raj @ Inder Sen and Ors.                                  ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Ms. Neha Jain, Advocate for
                                            Mr. K.S. Dadwal, Advocate for the petitioner.

                                            Ms. Harveen Kaur, Advocate for the respondents.



                            ALKA SARIN, J. (ORAL)

In view of the order passed in RSA No.2439 of 1992, no order

needs to be passed in the present contempt petition and accordingly the

present petition is dismissed. Pending applications, if any, also stand

disposed off.

                            18.01.2023                                      ( ALKA SARIN )
                            Yogesh Sharma                                       JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.01.19 09:29 I attest to the accuracy and integrity of this order/judgment. Chandigarh