Karan Chand Khurana vs Kshiitij Kapoor And Anr
2024 Latest Caselaw 6004 P&H

Punjab-Haryana High Court

Karan Chand Khurana vs Kshiitij Kapoor And Anr on 15 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 037960

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
111
COCP No.891 of 2024
DATE OF DECISION : 15" MARCH, 2024

Karam Chand Khurana
.... Petitioner
Versus

Kshitij Kapoor, District Registrar Firm and Societies, Karnal & anr.

.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
OK Ok 3K
Present: | Mr. Parminder Singh, Advocate for the petitioner.
OK Ok 3K
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 read with Article 215 of the Constitution of India for initiating contempt proceedings against respondents for non-compliance of order dated 09.01.2024 (Annexure P-1) passed by this court in CWP-300-2024; along with certain other prayers.

2. Notice of motion.

3. Mr. Pawan Kumar Longia, DAG, Haryana accepts notice on behalf of respondents and has produced on record order dated 24.01.2024 passed by respondent No.1, whereby the Returning Officer has been appointed, as well as, the election schedule dated 14.03.2024, vide which the conduct of election has been made time bound. The Registry is directed to scan both the documents and make it part of the soft copy of the case.

4. In view of the above, the counsel for the petitioner seeks permission to withdraw the present petition.

integrity of this document/judgment

RAJ KUMAR 2024.03.18 18:08

COCP No.891 of 2024 2024:PHHC: 037960

5. Dismissed as withdrawn.

6. 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