Punjab-Haryana High Court

Manjit Singh vs Bhupinder Singh And Others on 1 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                   Neutral Citation No:=2024:PHHC:060319



                                    2024:PHHC:060319
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

220                                           COCP-859-2023 (O & M)
                                              Date of decision: 01.05.2024


MANJIT SINGH                                                      ...Petitioner

                                    Versus

BHUPINDER SINGH AND OTHERS                                     ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-    Mr. H.S.Dhindsa, Advocate,
             for the petitioner.

             Mr. Hitan Ghai, Advocate,
             for respondents No.1 and 3 to 5.

             Mr. Vishnav Gandhi, DAG, Punjab.

                   ****

RAJBIR SEHRAWAT, J. (Oral)

1. This is a contempt petition filed under Section 12 of the

Contempt of Courts Act, 1971, for punishing the respondents for

disobeying the judgment and decree dated 08.06.1994 passed in Civil Suit

No.461 of 03.11.1989.

2. The facts alleged in the petition, are highly disputed by the

parties. Otherwise also, the petitioner claims the decree of the civil court in

his favour, which he can get executed by adopting the proper process of the

execution. However, this Court does not find any ground to continue with

the present petition any more.

3. Dismissed.

4. However, the petitioner would be at liberty to avail any other

alternate remedy, but in accordance with law.

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Neutral Citation No:=2024:PHHC:060319

2024:PHHC:060319 COCP-859-2023 /2/

CM-12833-CII-2023 and CM-12834-CII-2023

1. Since the main petition itself has been decided, therefore, both

these applications have become infructuous.

2. Dismissed as having become infructuous.





01.05.2024                                            (RAJBIR SEHRAWAT)
parveen kumar                                                JUDGE

                Whether reasoned/speaking?        Yes/No
                Whether reportable?               Yes/No




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