Satish Kumar vs Sanjeev Kaushal And Another
2024 Latest Caselaw 7951 P&H

Punjab-Haryana High Court

Satish Kumar vs Sanjeev Kaushal And Another on 16 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:050883




                                         2024:PHHC:050883
209          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                              COCP No.3433 of 2019 (O&M)
                                              Date of Decision: 16.04.2024
SATISH KUMAR
                                                                 .....Petitioner
                       Versus
SANJEEV KAUSHAL AND ANOTHER
                                                            ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Mayank Garg, Advocate and
             Ms. Pallavi Gujral, Advocate for
             Mr. Raman B.Garg, Advocate for the petitioner.

             Mr. Amit Aggarwal, DAG, Haryana.

             Ms. Anita, Advocate for
             Mr. Deepak Balyan, Advocate for respondent No.2.


RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Section 10 read with

Section 12 of the Contempt of Courts Act, for initiating contempt

proceedings against the respondents for disobedience of the judgment dated

14.11.2018 and order dated 22.05.2019 passed by this Court.

2. Compliance report by way of affidavit of respondent No.2 has

been filed by learned counsel appearing for respondent No.2 today in the

Court. The same is taken on record. Registry is directed to scan the same

and place it at appropriate place.

3. On the basis of aforesaid compliance report, learned counsel for

respondent No.2 has submitted that the pay of the petitioner has been

revised w.e.f. 01.05.1989 and the arrears along with interest thereon have

been paid to him. The document to this effect has also been attached with

the said compliance report.

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Neutral Citation No:=2024:PHHC:050883

COCP No.3433 of 2019 (O&M) --2-- 2024:PHHC:050883

4. In view of the above, this Court does not find any ground to

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

infructuous and dismissed, as such.

5. However, if any grievance of the petitioner is left un-redressed,

he would be at liberty to raise the same in any alternate remedy, but in

accordance with law.

(RAJBIR SEHRAWAT) JUDGE 16.04.2024 sandeep

Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No

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