Ram Sarup vs Amrit Kaur Gill And Ors
2024 Latest Caselaw 9124 P&H

Punjab-Haryana High Court

Ram Sarup vs Amrit Kaur Gill And Ors on 29 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:058406




                                        2024:PHHC:058406
226     IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
                               COCP No.779 of 2021 (O&M)
                               Date of Decision: 29.04.2024
RAM SARUP                                  .....Petitioner
                        Versus
AMRIT KAUR GILL AND ORS                    ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. S.S. Swaich, Advocate and
             Ms. Deepa Negi, Advocate for the petitioner.

             Ms. Jasleen Kaur Sidhu, DAG, Punjab.

             Mr. S.P.S. Khaira, Advocate for respondent No.3.

             Mr. R.K. Shukla, Advocate for respondent No.4.

RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Section 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for disobedience of judgment and decree dated 04.08.2015 passed in Civil Suit No.1500 of 2013 and judgment and decree dated 11.02.2020 passed by Additional District Judge, Fatehgarh Sahib.

It is not even in dispute that as per the judgment and decree passed by the Courts below, the mutation had duly been entered in favour of the petitioner. Although, learned counsel for the petitioner has submitted that subsequently the respondents have got entered some other mutation entries which have taken away the effect of judgment and decree of Courts below, however, that may be a fresh illegal action on the part of respondents; making them liable for any action as per law, however, that would not be within the purview of the Contempt Court.

In view of the above, the present petition is dismissed. However, the petitioner would be at liberty to avail any other alternate remedy, if he is having any other grievance qua the said property.

Rule discharged.

                                               (RAJBIR SEHRAWAT)
29.04.2024                                         JUDGE
sandeep
                    Whether Speaking/Reasoned : Yes/No
                    Whether Reportable :        Yes/No


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