Om Chand vs Saket Kumar And Ors
2024 Latest Caselaw 1517 P&H

Punjab-Haryana High Court

Om Chand vs Saket Kumar And Ors on 23 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                        Neutral Citation No:=2024:PHHC:008965




                                         2024:PHHC:008965
241          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                  COCP No.723 of 2023 (O&M)
                                                  Date of Decision: 23.01.2024

Om Chand                                                          .....Petitioner
                                         Versus
Dr. Saket Kumar and others                                        ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Shrey Goel, Advocate for the petitioner.

             Ms. Prerna Malhotra, Advocate and
             Mr. Mayank Vashishth, Advocate for
             Ms. Baani Chibber Mahajan, Advocate for the respondents.


RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for disobedience of the judgment/order dated 26.10.2018 passed by this Court in CWP-27481-2018.

2. Learned counsel for the respondents has submitted that the order dated 26.10.2018 passed by this Court in CWP-27481-2018 has been complied with. She has further submitted that the necessary payment has been given to the petitioner; and has produced copy of cheque bearing No.845906 dated 28.12.2023 amounting to Rs.17820/- and cheque No.848210 dated 23.01.2024 amounting to Rs.7866/- in favour of the petitioner. The same are taken on record.

3. Learned counsel for the petitioner does not dispute the same.

4. In view of the above, the present petition is rendered infructuous and dismissed, as such.

5. However, if any grievance of the petitioner is left un-addressed, he would be at liberty to raise the same in any alternate remedy, but in accordance with law.

                                                      (RAJBIR SEHRAWAT)
23.01.2024                                                 JUDGE
sandeep
                    Whether Speaking/Reasoned     :      Yes/No
                    Whether Reportable            :      Yes/No

Neutral Citation No:=2024:PHHC:008965

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