Asima vs Amit Khatri And Another
2024 Latest Caselaw 7234 P&H

Punjab-Haryana High Court

Asima vs Amit Khatri And Another on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 045913

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
24]
COCP No.1931 of 2023
DATE OF DECISION : 4" APRIL, 2024
Asima
.... Petitioner
Versus
Amit Khatri & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK

Present: | Mr. Tarun, Advocate for
Mr. Sunil K. Tandon, Advocate for the petitioner.

Mr. Vivek Saini, Advocate for respondents-DHBVNL.

3K OK OK 2

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 01.02.2023 passed by this court in CWP-1915-2023.

2. In compliance of order dated 01.02.2023, the counsel for the respondents has already placed on record affidavit on behalf of respondent No.2, 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 by passing speaking order. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

4. At this stage, the counsel for the petitioner seeks permission to withdraw the present petition.

integrity of this document/judgment

RAJ KUMAR 2024.04.05 11:27

COCP No.1931 of 2023 2024:PHHC: 045913

5. Dismissed as withdrawn.

6. 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.

4" April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned- Yes No