The Ahluwalia Sabha (Regd.) vs Om Parkash Pujari And Anr
2024 Latest Caselaw 9847 P&H

Punjab-Haryana High Court

The Ahluwalia Sabha (Regd.) vs Om Parkash Pujari And Anr on 7 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                Neutral Citation No:=2024:PHHC:063147




COCP-2564-2022                                                               -1-


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

216                                              COCP-2564-2022
                                                 Date of decision: 07.05.2024

THE AHLUWALIA SABHA (REGD.)                                         ...Petitioner

                                        Versus

OM PARKASH PUJARI AND ANR                                        ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-    Mr. R.P.S.Ahluwalia, Advocate,
             for the petitioners.

             Mr. S.K.Sharma, Advocate,
             for the respondents.

                   ****

RAJBIR SEHRAWAT, J. (Oral)

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

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

order dated 28.01.2016 (Annexure P-3) and the judgment and decree dated

20.05.2011 (Annexure P-1).

2. Counsel for the respondents has submitted that neither the

respondents have demolished any part of the building nor have they carried

out any major renovation work in the building which is the suit property.

Only a portion of roof, which otherwise was about to give in;, has been

reinforced by providing the support of an iron Gaurder.

3. In view of the above, this Court does not find any ground to

proceed further in the present petition.

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Neutral Citation No:=2024:PHHC:063147

4. Dismissed.

5. However, dismissal of the present contempt petition, per se,

shall not be taken as effecting rights of either of the parties to the regular

second appeal, which shall be considered independent of the order passed in

the contempt petition.

07.05.2024                                              (RAJBIR SEHRAWAT)
parveen kumar                                                 JUDGE

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




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