Vijay Kumar And Others vs Shri Pranaya Kumar Mohanty
2024 Latest Caselaw 1531 P&H

Punjab-Haryana High Court

Vijay Kumar And Others vs Shri Pranaya Kumar Mohanty on 23 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2024.01.25 10:59

2024:PHHC: 009514

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
238
COCP No.703 of 2023
in CWP No.14783 of 2022
DATE OF DECISION : 23% JANUARY, 2024
Vijay Kumar & others

.... Petitioners
Versus

Pranaya Kumar Mohanty, Chairman, Sarav Haryana Gramin Bank,
Rohtak
.... Respondent

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

kK

Present: |§ Mr. Mayank Vashisth, Advocate for
Mr. Som Nath Saini, Advocate for the petitioners.

Mr. Hemant Hans, Advocate for
Mr. Bhushan Bhatia, Advocate for the respondent.

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 respondent for non-compliance of judgment/order dated 14.07.2022 (Annexure P-1) passed by this court in CWP-14783-

2. In compliance of judgment/order dated 14.07.2022 (Annexure P-1) passed by this court in CWP-14783-2022, the counsel for the respondent has already placed on record affidavit of respondent dated 22.05.2023, which is already taken on record.

3. In view of the fact that the order has already been complied with by the respondent, dealing with the claim of the petitioners, the

present petition has been rendered as infructuous.

COCP No. 703 of 2023 2024:PHHC: 009514

4. Dismissed as having been rendered infructuous.

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

accordance with law.

23™ January, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE Whether speaking/reasoned- Yes No Whether Reportable: Yes No