Sewa Ram vs Dhirendera Kumar Tiwari Ias And Others
2024 Latest Caselaw 6003 P&H

Punjab-Haryana High Court

Sewa Ram vs Dhirendera Kumar Tiwari Ias And Others on 15 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 037952

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
121
COCP No.902 of 2024
DATE OF DECISION : 15" MARCH, 2024

Sewa Ram
.... Petitioner
Versus
Dhirendera Kumar Tiwari, IAS, & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3K OK OK 2

Present: | Mr. Chirag Girdhar, Advocate for the petitioner.

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

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondent for non-compliance of order dated 19.10.2023 (Annexure P-1) passed by this court in CWP-23389- 2021.

2. In compliance of order dated 19.10.2023 (Annexure P-1) passed by this court in CWP-23389-2021, the counsel for the respondents has placed on record copy of speaking order passed by the respondents, which is taken on record. The Registry is directed to scan the same and make it part of the soft copy of the case.

3. The counsel for the respondents, after going through the aforesaid order, has submitted that the order, qua which contempt was asserted, has since been complied with by passing speaking order. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.03.18 18:08

COCP No.902 of 2024 2024:PHHC: 037952

4. Dismissed as having been rendered infructuous.

5. However, if any grievance of the petitioner is left unaddressed, the petitioner will be at liberty to avail any other remedy,

but in accordance with law.

15" MARCH, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No