Ct University And Ors vs Raji P Srivastava And Others
2024 Latest Caselaw 5285 P&H

Punjab-Haryana High Court

Ct University And Ors vs Raji P Srivastava And Others on 7 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 034940

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
204-14
COCP No.1165 of 2021 (O&M)
DATE OF DECISION : 7" MARCH, 2024

CT University, Ludhiana through Joint Secretary, CT Educational
Society, Reg. office Greater Kailash, Maqsudan, Jalandhar & others

.... Petitioners
Versus
Raji P. Srivastava, IAS, & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
3K OK OK
Present: | Mr. Sameer Sachdeva, Advocate for the petitioners.

Mr. Anurag Chopra, Additional Advocate General, Punjab.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioners under Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for non-compliance of order dated 13.08.2013 (Annexure P-1) passed by this court in CWP-16210- 2013 in terms of the liberty granted in CWP-4483-2017 vide order dated 06.03.2017 (Annexure P-2).

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-Institute would be at liberty to avail any other alternate remedy, in accordance with law, qua its outstanding grievance in the matter.

integrity of this document/judgment

COCP No.1165 of 2021 2024:PHHC: 034940

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