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Sukhdev Singh vs Kaustubh Sharma, Commissioner Of ...
2023 Latest Caselaw 1950 P&H

Citation : 2023 Latest Caselaw 1950 P&H
Judgement Date : 30 January, 2023

Punjab-Haryana High Court
Sukhdev Singh vs Kaustubh Sharma, Commissioner Of ... on 30 January, 2023
121

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                           Date of decision: 30.01.2023


1. COCP No.756 of 2022 (O&M)

Sukhdev Singh                                             ....Petitioner
                                 Versus

Kaustubh Sharma, Commissioner of Police, Ludhiana
                                                           ....Respondent

2. COCP No.1240 of 2022 (O&M)

Rekha Sharma ....Petitioner Versus

Ravjot Grewal and another ....Respondents

3. COCP No.1675 of 2021 (O&M)

Gitish Singh Bhalla ....Petitioner Versus

Dinkar Gupta, Director General of Police, Punjab and others ....Respondents

4. COCP No.890 of 2022 (O&M)

Gurbachan Singh ....Petitioner Versus

V.K. Bhawra and others ....Respondents

5. COCP No.904 of 2022 (O&M)

Girjanand Prashar ....Petitioner Versus

V. Neerja, IPS, ADGP, NRI Wing Punjab And Others ....Respondents

6. COCP No.915 of 2022 (O&M)

1 of 3

Gopal Singh ....Petitioner Versus

Dinkar Gupta, Director General of Police and others ....Respondents

7. COCP No.2025 of 2021 (O&M)

Gobind Singh Randhawa ....Petitioner Versus

Rashpal Singh, AIG, STF, Amritsar and others ....Respondents

8. COCP No.1802 of 2022 (O&M)

Shamsher Singh ....Petitioner Versus

Gurmeet Singh Cheema and another ....Respondents

9. COCP No.2126 of 2022 (O&M)

Rajiv Sood ....Petitioner Versus

Kaustubh Sharma and another ....Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present: Mr. Vaibhav Sehgal, Advocate for the petitioner(s). (in all the petitions except COCP-915-2022)

Mr. D.S. Adlakha, Advocate for the petitioner (in COCP-904-2022)

Mr. Vaibhav Sehgal, Advocate for respondents No.6 to 9 (in COCP-915-2022)

ARVIND SINGH SANGWAN J. (Oral)

Counsel for the petitioner(s) submits that in view of the

judgment of the Hon'ble Supreme Court, all these contempt petitions

may be disposed of having been rendered infructuous.

2 of 3

Ordered accordingly.

A photocopy of this order be placed on the file of other

connected cases.

(ARVIND SINGH SANGWAN) JUDGE 30.01.2023 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

3 of 3

 
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