Siri Pal vs Saket Kumar
2024 Latest Caselaw 6927 P&H

Punjab-Haryana High Court

Siri Pal vs Saket Kumar on 2 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 044203

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
264
COCP No.535 of 2024
DATE OF DECISION : 2™ APRIL, 2024

Siri Pal
.... Petitioner
Versus
Saket Kumar, IAS, Managing Director, UHBVNL, Panchkula
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK

Present: | Mr. Suresh Ahlawat, Advocate for the petitioner.

Ms. Baani Chhibber Mahajan, Advocate &
Mr. Daanish Mahajan, Advocate for the respondent.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 10 read with Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 01.12.2023 passed by this court in CWP-26958-2023.

2. In compliance of order dated 01.12.2023, the counsel for the respondent has placed on record affidavit on behalf of respondent, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.

3. The counsel for the respondent, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by passing necessary speaking order. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

4. Dismissed as having been rendered infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.04.04 11:21

COCP No.535 of 2024 2024:PHHC: 044203

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.

2™ April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned- Yes No