Narinder Kaur vs Yashpal Singh Jadon And Another
2024 Latest Caselaw 5843 P&H

Punjab-Haryana High Court

Narinder Kaur vs Yashpal Singh Jadon And Another on 14 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                     Neutral Citation No:=2024:PHHC:037167




                                          2024:PHHC:037167
204           IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                COCP No.117 of 2021 (O&M)
                                                Date of Decision: 14.03.2024
NARINDER KAUR
                                                                       .....Petitioner
                        Versus
YASHPAL SINGH JADON AND ANOTHER
                                                                 ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:      Mr. Satbir Rathore, Advocate for the petitioner.

              Mr. Rishi Kaushal, Advocate for the respondent-NHAI.

              Mr. Gunjan Mehta, Addl. Advocate General, Punjab.

RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondents for disobedience of order dated 24.10.2019 passed by the Writ Court and the judgment dated 19.09.2019 passed by Hon'ble Supreme Court of India in the case of Union of India Vs. Tarsem Singh.

Learned counsel for the respondents has submitted that in this case the entire payment as per the supplementary award passed by the competent authority has been paid, therefore, the present petition be dismissed as infructuous. However, if any grievance is left outstanding, the petitioner would avail her alternate remedy, but in accordance with law.

Dismissed as infructuous.

However, if any grievance of the petitioner is left un-addressed, she would be at liberty to raise the same in any alternate remedy, but in accordance with law.

The pending miscellaneous application, if any, is also disposed of as such.

                                                (RAJBIR SEHRAWAT)
14.03.2024                                          JUDGE
sandeep
                     Whether Speaking/Reasoned : Yes/No
                     Whether Reportable :        Yes/No

Neutral Citation No:=2024:PHHC:037167

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