Rohit And Ors vs Mohammad Shayin
2024 Latest Caselaw 7206 P&H

Punjab-Haryana High Court

Rohit And Ors vs Mohammad Shayin on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:046561




                                                          2024:PHHC:046561

289-1       IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                 COCP No.496 of 2024 (O&M)
                                                 Date of Decision: 04.04.2024
ROHIT AND ORS
                                                                  .....Petitioners
                                        Versus
MOHAMMED SHAYIN
                                                               ........Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    None for the petitioners.

            Mr. B.R. Mahajan, Senior Advocate with
            Mr. Himmat Singh, Advocate for the respondent.

RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Sections 10, 11 and 12

of the Contempt of Courts Act, for initiating contempt proceedings against

the respondents for disobeying the judgment dated 07.08.2023 passed by

this Court in CWP-5001-2017.

2. There is no representation on behalf of the petitioners.

3. Compliance report on behalf of the respondent has been filed

by learned counsel for the respondent today in the Court. The same is taken

on record. Registry is directed to scan the same and place it at appropriate

place.

4. After going through the aforesaid compliance report, learned

counsel for the respondent has submitted that the claim of the petitioner has

since been accepted and their case for appointment have been recommended

and sent to State Government for necessary approval, and that the

petitioners shall be offered appointment after getting approval from the

State Government, subject to the petitioners furnishing requisite documents,

which have been demanded from them.

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Neutral Citation No:=2024:PHHC:046561

COCP No.496 of 2024 (O&M) --2-- 2024:PHHC:046561

5. In view of the above, this Court does not find any reason to

continue with the present petition any more. Hence, the same is dismissed.

6. However, if any grievance of the petitioners is left un-

redressed, they would be at liberty to raise the same in any alternate remedy,

but in accordance with law.

(RAJBIR SEHRAWAT) JUDGE 04.04.2024 sandeep

Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No

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