Sultan Khan vs Arun Kumar Principal
2024 Latest Caselaw 1931 P&H

Punjab-Haryana High Court

Sultan Khan vs Arun Kumar Principal on 29 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 011432

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
135
COCP No.294 of 2024
IN CWP NO.928 OF 2024
DATE OF DECISION : 29" JANUARY, 2024
Sultan Khan (Sultan Kahn)
.... Petitioner
Versus
Arun Kumar
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
* ke +
Present : Mr. Mohammad Arshad, Advocate for the petitioner.
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RAJBIR SEHRAWAT, J. (Oral)

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

Section 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 15.01.2024 passed by

this court in CWP-928-2024.

2. The counsel for the petitioner seeks permission to withdraw the present petition.

3. Dismissed as withdrawn.

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