Ramesh Kumar vs Shailender Vikram Singh And Ors
2024 Latest Caselaw 1802 P&H

Punjab-Haryana High Court

Ramesh Kumar vs Shailender Vikram Singh And Ors on 25 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 010629

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
229
COCP No.2671 of 2022
IN CWP NO.20235 OF 2022
DATE OF DECISION : 25" JANUARY, 2024
Ramesh Kumar
.... Petitioner
Versus
Shailender Vikram Singh & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

* OK

Present : Ms. Gitanjali Chhabra, Advocate for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana
for respondents No.1 to 5.

Mr. Piyush Bansal, Advocate for
Mr. Padamkant Dwivedi, Advocate for respondent No.6.

KO

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 10 read with Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for non-compliance of judgment/order dated 08.09.2022 (Annexure P-1) passed by this court in CWP- 20235-2022.

2. Perusal of the compliance report shows that necessary speaking order has been passed in compliance of order dated 08.09.2022 passed by this court in CWP-20235-2022. 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 petitioner is left unaddressed,

he 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