Punjab-Haryana High Court

Sourabh vs Sh. Virat Secretary Haryana Staff ... on 2 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 060852

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
246
COCP No.751 of 2024
DATE OF DECISION : 2" MAY, 2024
Sourabh
.... Petitioner
Versus
Virat, Secretary, HSSC, Panchkula
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
2 OK ok
Present : Mr. Ankur Sharma, Advocate for
Mr. Samrat Malik, Advocate for the petitioner.
Mr. Amit Aggarwal, DAG, Haryana.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Sections 11 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondent for disobedience of order dated 07.12.2023 passed by this court in CWP-27399-2023.

2. In compliance of order dated 07.12.2023, the counsel for respondent has placed on record copy of the speaking order passed by the respondent, 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 respondent, 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 whereby the claim of the petitioners has been rejected. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.05.03 17:36

COCP No.751 of 2024 2024:PHHC: 060852

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.

2™ MAY, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No