Bunty Masih & Ors vs G Latha Krishan Rao & Ors
2024 Latest Caselaw 5255 P&H

Punjab-Haryana High Court

Bunty Masih & Ors vs G Latha Krishan Rao & Ors on 7 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

RAJ KUMAR
2024.03.13 10:46

2024:PHHC: 033583

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
204-12
COCP No.490 of 2018 (O&M)
DATE OF DECISION : 7° MARCH, 2024
Bunty Masih & others
.... Petitioners
Versus
G. Latha Krishna Rao & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
cK OK of
Present : Mr. Ajaivir Singh, Advocate for the petitioners.

Mr. Satya Pal Jain, Assistant Solicitor General with
Ms. Gurmeet Kaur Gill, Sr. Standing Counsel for UOI.

Mr. Anurag Chopra, Additional Advocate General, Punjab.

Ok OK ok

RAJBIR SEHRAWAT, J. (Oral)

CM-4205 -CII-2021

This is an application filed by the respondent-UOI under Section 151 CPC seeking placing on record Annexures R-1 to R-5. The application is allowed as prayed for and Annexures R-1 to

R-5 are taken on record.

This is an application filed by the applicant under Section 151 CPC for placing on record reply on behalf of respondent No.1. The application is allowed as prayed for.

1. The present petition has been filed by the petitioners under Section 2(b) read with Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for non-compliance of order dated 03.03.2016 (Annexure P-1) passed by this court in CWP-19381-

2014 in terms of the judgment in CWP-25427-2015.

COCP No.490 of 2018 2024:PHHC: 033583

2. In view of the order of even date passed by this court in COCP- 1062-2017 titled as Guru Nanak Khalsa College, Sultanpur Lodhi, District Kapurthala through its Principal & others V/s. Anurag Verma, IAS, & others, the present petition is also dismissed, in the same terms.

3. However, the petitioners would be at liberty to avail any other

alternate remedy, in accordance with law, qua their outstanding grievance in

the matter.

4. The pending application, if any, is also disposed of accordingly. 7" MARCH, 2024 (RAJBIR SEHRAWAT) Taj' JUDGE

Whether speaking/reasoned: Yes No

Whether Reportable: Yes No