Prem Chand And Another vs Krishan Kumar Ias Secretary And Another
2024 Latest Caselaw 9125 P&H

Punjab-Haryana High Court

Prem Chand And Another vs Krishan Kumar Ias Secretary And Another on 29 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 058382

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
247
COCP No.3901 of 2023
DATE OF DECISION : 29" APRIL, 2024
Prem Chand & another
.... Petitioners
Versus
Krishan Kumar, IAS & another
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

aK 2 2k ok

Present: | Mr. Depak Jaglan, Advocate &
Ms. Kriteka Sheokand, Advocate for
Mr. Naveen Sheokand, Advocate for the petitioner.

Ms. Jasleen Kaur Sidhu, DAG, Punjab.

Mr. Aman Sharma, Advocate &
Mr. Chirag Suri, Advocate for respondent No.2.

3K OK OK 2

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 respondents for disobedience of order dated 28.08.2023 passed by this court in CWP-18702-2023.

2. In compliance of order dated 28.08.2023, the counsel for respondent No.1 has already placed on record affidavit on behalf of respondent No.1, which is taken on record.

3. The counsel for the respondent No.1, after going through the aforesaid order, has submitted that the order, qua which contempt was asserted, has since been complied with by passing speaking order on the representation of the petitioners. No further action is required in the

integrity of this document/judgment

RAJ KUMAR 2024.04.30 18:23

COCP No.3901 of 2023 2024:PHHC: 058382

matter. Accordingly, the present petition has been rendered as

infructuous.

4. Dismissed as having been rendered infructuous.

5. However, if any grievance of any of the petitioners is left

unaddressed, he will be at liberty to avail alternate remedy, in accordance

with law.

29" April, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No