Karam Singh vs Paramjit Singh
2024 Latest Caselaw 6929 P&H

Punjab-Haryana High Court

Karam Singh vs Paramjit Singh on 2 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 044358

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
205
COCP No.371 of 2001
DATE OF DECISION : 2" APRIL, 2024
Karam Singh
.... Petitioner
Versus
Paramjit Singh
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

aK 2 2k ok

Present : None.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of judgment/decree dated 10.02.1998.

2. Vide order dated 29.03.2001, the present petition was ordered to be listed after the decision of RSA No.2710 of 1998.

3. There is no representation on behalf of the parties. However, perusal of the record shows that RSA No.2710 of 1998 already stands dismissed as infructuous vide order dated 07.02.2024.

4. In view of the above, this Court finds that the present

petition has been rendered otiose. Hence the same is dismissed as such.

2™ April, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No