Gian Singh And Another vs Gurpreet Singh Khaira
2024 Latest Caselaw 8472 P&H

Punjab-Haryana High Court

Gian Singh And Another vs Gurpreet Singh Khaira on 22 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 054251

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
260
COCP No.29 of 2024
DATE OF DECISION : 22" APRIL, 2024
Gian Singh & another
.... Petitioners
Versus
S. Gurpreet Singh Khaira IAS
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ke ok ok
Present: | None for the petitioners.
Ms. Jasleen Kaur Sidhu, DAG, Punjab.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under

Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 21.08.2023 passed by this court in CWP-18220-2023.

2. In compliance of order dated 21.08.2023, the counsel for 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 respondent, after going through the aforesaid affidavit, has submitted that the order, qua which contempt was asserted, has since been complied with by considering the legal notice and by passing order. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

4. Dismissed as having been rendered infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.04.24 10:34

COCP No.29 of 2024 2024:PHHC: 054251

5. However, if any grievance of the petitioners is left unaddressed, he will be at liberty to avail any other alternate remedy, but

in accordance with law.

22°" April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No