Virender Singh vs Varun Singla
2024 Latest Caselaw 1364 P&H

Punjab-Haryana High Court

Virender Singh vs Varun Singla on 20 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2024.01.22 12:45

2024:PHHC: 008114

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
242
COCP No.2813 of 2023
in CWP No.36639 of 2023
DATE OF DECISION : 20" JANUARY, 2024
Virender Singh

...- Petitioner
Versus

Varun Singla
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

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Present: | Mr. Sanawar Ali, Advocate for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana.

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RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for non-compliance of judgment/order dated 31.07.2023 (Annexure P-1) passed by this court in CWP-36639-2023.

2. In compliance of judgment/order dated 31.07.2023 (Annexure P-1) passed by this court in CWP-36639-2023, the counsel for the respondents has placed on record affidavit of respondent dated 19.10.2023, which is taken on record.

3. In view of the fact that the order has already been complied with by the respondents, dealing with the claim of the petitioner, the present petition has been rendered as infructuous.

4. Dismissed as having been rendered infructuous.

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COCP No.2813 of 2023 2024:PHHC: 008114

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

accordance with law.

20™ January, 2024 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2024.01.22 12:45

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