Punjab-Haryana High Court

Ajaib Singh vs Baby And Ors on 6 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

COCP No.2757 of 2022

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
212
COCP No.2757 of 2022
DATE OF DECISION : 6" MAY, 2024
Ajaib Singh
.... Petitioner
Versus
Ms. Baby & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
* KOK

Present: Mr. D. K. Sihag, Advocate for
Mr. C. R. Dahiya, Advocate for the petitioner.

Mr. U. K. Agnihotri, Advocate and
Ms. Anshul Agnihotri, Advocate for respondents No.1 & 2.

Mr. Amit Aggarwal, DAG, Haryana.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

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

Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondents for non-compliance of order dated 15.09.2022 (Annexure P-1) passed in CWP-24594-2018.

2. In compliance of order dated 15.09.2022, the counsel for respondents No.1 & 2 has submitted that the order, qua which contempt was asserted, has since been complied with by paying the petitioner the balance amount vide cheque No.024801 dated 13.02.2024 amounting to ~17,0339/-. Copy of the cheque is produced by the counsel for the respondents No.1 & 2 is taken on record. No further action is required in the matter. Accordingly, the present petition has been rendered as infructuous.

3. Dismissed as having been rendered infructuous.

integrity of this document/judgment

RAJ KUMAR 2024.05.07 18:03

4. However, if any grievance of the petitioner is left unaddressed, the petitioner will be at liberty to avail alternate remedy, in

accordance with law.

6" MAY, 2024 (RAJBIR SEHRAWAT)

Whether speaking/reasoned: Yes No