Kamna Monga vs Saket Kumar, Ias And Others
2024 Latest Caselaw 5136 P&H

Punjab-Haryana High Court

Kamna Monga vs Saket Kumar, Ias And Others on 6 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                    Neutral Citation No:=2024:PHHC:032539




                                         2024:PHHC:032539
276          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               COCP No.2718 of 2023 (O&M)
                                               Date of Decision: 06.03.2024
KAMNA MONGA
                                                                      .....Petitioner
                        Versus
SAKET KUMAR, IAS AND OTHERS
                                                                ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Sunil Kumar Nehra, Advocate
             for the petitioner.

             Mr. Vivek Saini, Advocate,
             for the respondents-UHBVN.

             Mr. Nikhil Chhoker, Advocate,
             for respondent No.3.


RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Article 215 of the Constitution of India read with Section 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for disobeying the directions in judgment dated 25.08.2023 passed by this Court in CWP- 18752-2023.

Learned counsel for the respondents-UHBVN has submitted that the order dated 25.08.2023 passed by this Court in CWP-18752-2023 has been complied.

In view of the above, the present petition is rendered infructuous and dismissed, as such.

However, if any grievance of the petitioner is left un-addressed, he would be at liberty to raise the same before the Writ Court, where the matter is already pending.

(RAJBIR SEHRAWAT) JUDGE 06.03.2024 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

Neutral Citation No:=2024:PHHC:032539

1 of 1