Rakesh Singh And Anr vs Hari Kishan, Naib Tehsildar, Tehsil ...
2024 Latest Caselaw 1792 P&H

Punjab-Haryana High Court

Rakesh Singh And Anr vs Hari Kishan, Naib Tehsildar, Tehsil ... on 25 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 010643

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
239
COCP No.1469 of 2023 (O&M)
DATE OF DECISION : 25" JANUARY, 2024
Rakesh Singh & another
.... Petitioners
Versus
Hari Kishan & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
me fe 2c oe
Present : Mr. Divanshu Jain, Advocate for the petitioners.
Mr. Amit Aggarwal, DAG, Haryana
for respondents No.1 & 3.
Ms. Prarthana Duggal, Advocate for
Mr. Sapan Dhir, Advocate for respondent No.2.
ok oe oe
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under

Sections 10 & 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against respondent for non-compliance of judgment/order dated 01.11.2022 (Annexure P-1) passed by this court in RSA-677-2016.

2. Perusal of the pleadings shows that there is no executable direction qua the petitioner, qua which non-compliance could have been alleged by the petitioners. Therefore, this court does not find it appropriate to continue with the present petition any more. Hence, the same is dismissed.

3. 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.

25" January, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No