Punjab-Haryana High Court

Shiv Kumr vs Dr. Neeraj Kumar And Anr on 6 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:061985




124          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               COCP No.1559 of 2024 (O&M)
                                               Date of Decision: 06.05.2024
SHIV KUMR
                                                                  .....Petitioner
                        Versus
DR. NEERAJ KUMAR AND ANR
                                                             ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Ms. Abha Rathore, Advocate for the petitioner. (Through V.C.)

RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Section 11 read with

Section 12 of the Contempt of Courts Act, for initiating contempt

proceedings against the respondents for non-compliance of the order dated

29.04.2023 passed in RSA-1362-2021.

2. A perusal of the case file shows that Regular Second Appeal

filed by the petitioner has been allowed resulting into determining the rights

and liabilities of the parties. The petitioner is having an alternate remedy of

getting the judgment/order of the Appellate Court executed. Therefore, it

would not be appropriate to interfere in the matter by way of contempt

petition.

3. Dismissed.

4. However, the petitioner would be at liberty to avail his alternate