Ghaniya And Another vs Baldev Singh Sran
2024 Latest Caselaw 7249 P&H

Punjab-Haryana High Court

Ghaniya And Another vs Baldev Singh Sran on 4 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 046024

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
281
COCP No.101 of 2024
DATE OF DECISION : 4" APRIL, 2024

Ghaniya & another
.... Petitioners
Versus
Baldev Singh Sran, Chairman-cum-Managing Director, PSPCL, Patiala
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK

Present: | Mr. Mohit Jaggi, Advocate for the petitioners.

Mr. Madhur Singh, Advocate &
Ms. Monica Chhibber Sharma, Advocate for respondent.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner(s) under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 01.05.2023 passed by this court in CWP-14401-2019.

2. In compliance of order dated 01.05.2023, 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 respondent-Corporation has passed the speaking orders. In view of the above; the order qua which contempt was asserted, has since been complied with. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

integrity of this document/judgment

COCP No.101 of 2024 2024:PHHC: 046024

4. Dismissed as having been rendered infructuous.

5. However, if any grievance any of the petitioner(s) is left unaddressed, the petitioner(s) will be at liberty to avail any other remedy,

but in accordance with law.

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

Whether Reportable: Yes No