Hapreet Kaur vs Anurag Verma And Others
2024 Latest Caselaw 6122 P&H

Punjab-Haryana High Court

Hapreet Kaur vs Anurag Verma And Others on 18 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:038066




                                         2024:PHHC:038066
123          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               COCP No.929 of 2024 (O&M)
                                               Date of Decision: 18.03.2024
HAPREET KAUR
                                                                    .....Petitioner

                      Versus
ANURAG VERMA AND OTHERS
                                                               ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Jagdeep Jaswal, Advocate,
             for the petitioner.


RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Sections 10/12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for not implemented the judgment dated 19.10.2023 passed in CWP-23859-2023.

Notice of motion.

Mr. Gunjan Mehta, Addl. Advocate General, Punjab, accepts notice on behalf of the respondents and has produced copy of speaking order dated 06.02.2024, vide which, the representation of the petitioner has been rejected. Copy of said speaking order is taken on record. Registry is directed to scan the same and place it at appropriate place.

Learned counsel for the petitioner does not dispute the same. In view of the above, the present petition is rendered infructuous and dismissed, as such.

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

(RAJBIR SEHRAWAT) JUDGE 18.03.2024 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

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