Jagtar Singh And Others vs Dilraj Singh And Another
2024 Latest Caselaw 7358 P&H

Punjab-Haryana High Court

Jagtar Singh And Others vs Dilraj Singh And Another on 5 April, 2024

2024:PHHC: 046740

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
246
COCP No.3431 of 2023
DATE OF DECISION : 5" APRIL, 2024

Jagtar Singh & others
.... Petitioners
Versus

Dilraj Singh Secretary, Department of Transport, Govt. of Punjab,

Chandigarh & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
kee
Present: | None for the petitioner.

Mr. Anupam Singla, Advocate for respondent No.2.

3K OK OK 2

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 respondents for disobedience of order dated 24.01.2023 passed by this court in CWP-25422-2022; along with certain other prayers.

2. In compliance of order dated 24.04.2023, the counsel for respondent No.2 has already placed on record affidavit on behalf of respondent No.2, which is taken on record.

3. The counsel for respondent No.2, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by passing speaking orders whereby the claim of the petitioners has been rejected. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.04.08 18:03

COCP No.3431 of 2023 2024:PHHC: 046740

4. Dismissed as having been rendered infructuous.

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.

5™ April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No