Tarun Yadav And Another vs Yashendra Singh Ias
2024 Latest Caselaw 4866 P&H

Punjab-Haryana High Court

Tarun Yadav And Another vs Yashendra Singh Ias on 4 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                      Neutral Citation No:=2024:PHHC:030303




                                                                2024:PHHC:030303
112    IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
                            -.-

                                 COCP-704-2024
                             Date of decision: 04.03.2024

Tarun Yadav and another                                           ..........Petitioners
               vs
Yashendra Singh IAS                                            ...........Respondent

Coram:         Hon'ble Mr. Justice Rajbir Sehrawat

Present:       Mr. Ravinder Singh Dhull, Advocate for the petitioner
               MR. Pawan Kumar Longia, DAG, Haryana
                                     -.-

Rajbir Sehrawat, J. (Oral)

1. The present petition has been filed under Sections 11 and 12 of the Contempt of Courts Act for not implementing the judgment dated 15.02.2024 passed by this Court in CWP 9502-2023.

2. Counsel for the respondent has submitted that the order qua which the contempt is alleged has been complied with by passing a speaking order. Copy of order dated 01.03.2024, produced by counsel for the respondent in the Court today, is taken on record.

3. Counsel for the petitioners has not even disputed the aforesaid factual position.

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, they would be at liberty to avail any other alternate remedy , but in accordance with law.

(Rajbir Sehrawat) Judge March 04, 2024 mohan bimbra Whether reasoned/speaking: Yes/No Whether reportable Yes/No

Neutral Citation No:=2024:PHHC:030303

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