Sawantantra Poursh Bose Thr Lr Priti ... vs Vikas Gupta, Ias, Commissioner Cum ...
2024 Latest Caselaw 6767 P&H

Punjab-Haryana High Court

Sawantantra Poursh Bose Thr Lr Priti ... vs Vikas Gupta, Ias, Commissioner Cum ... on 1 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 043501

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
243
COCP No.2788 of 2023
DATE OF DECISION : 1* APRIL, 2024

Sawantantra Poursh Bose
.... Petitioner
Versus

Vikas Gupta, IAS, Commissioner-cum-Secretary, HULB, Haryana &
anr.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

aK 2 2k ok

Present : Mr. Parveen Kumar, Advocate for
Mr. Abhimanyu Singh, Advocate for the petitioner.

Mr. Jagdish Manchanda, Advocate for the respondents.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for disobedience of order dated 01.07.2015 passed by this court in CWP-12001-1995.

2. In compliance of order dated 01.07.2015, the counsel for respondents has already placed on record affidavit on behalf of respondents, which is taken on record.

3. The counsel for the respondents, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with and necessary payment have already been released in favour of the petitioner.

4. In view of the above, this court does not find any ground to continue with the present petition any more. Hence the present petition is dismissed.

integrity of this document/judgment

RAJ KUMAR 2024.04.02 18:22

COCP No.2788 of 2023 2024:PHHC: 043501

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.

1* April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned- Yes No