Punjab-Haryana High Court

Sulakhan Singh vs Gurkirat Kirpal Singh on 2 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

2024:PHHC: 060906

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
239
COCP No.613 of 2024
DATE OF DECISION : 2" MAY, 2024
Sulakhan Singh & others
.... Petitioners
Versus
Gurkirat Kirpal & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
2 OK ok
Present : Ms. Alkah Chatrath, Advocate &
Mr.Nikhil Singh, Advocate for the petitioner.
Ms. Jasleen Kaur Sidhu, DAG, Punjab.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

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

Section 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for disobedience of order dated 23.08.2023 passed by this court in CWP-18453-2023.

2. In compliance of order dated 23.08.2023, the counsel for respondent has placed on record separate replies by way of affidavits of respondents No.1 & 2, which are 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 respondents, after going through the aforesaid affidavits, has submitted that the order, qua which contempt was asserted, has since been complied with by considering and recommending the case of the petitioner for promotion and the same will be done in the next Departmental Promotion Committee. No further

integrity of this document/judgment

RAJ KUMAR 2024.05.03 17:36

COCP No.613 of 2024 2024:PHHC: 060906

action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

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