Pawan Prabhakar And Anr vs P.K. Agarwal And Ors
2024 Latest Caselaw 8135 P&H

Punjab-Haryana High Court

Pawan Prabhakar And Anr vs P.K. Agarwal And Ors on 18 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:051592




                                                           2024:PHHC:051592

103          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                  COCP No.2104 of 2022 (O&M)
                                                  Date of Decision: 18.04.2024

PAWAN PRABHAKAR AND ANR.
                                                                    .....Petitioners

                                         Versus
P.K. AGARWAL AND ORS.
                                                                ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT


Present:     Mr. Vikram Anand, Advocate
             for the petitioners.

             Mr. Pawan Kumar Longia, DAG, Haryana.


RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Section 2 (b) & 12 of the

Contempt of Courts Act, 1971 for initiating contempt proceedings against

the respondents for disobedience of the judgment dated 18.03.2021 passed

in CRM-M-16013-2020.

Learned counsel for the petitioners submits that the present

petition has been rendered infructuous.

Dismissed as having been rendered as infructuous.

(RAJBIR SEHRAWAT) JUDGE 18.04.2024 sandeep

Whether Speaking/Reasoned : Yes/No

Whether Reportable : Yes/No

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