Punjab-Haryana High Court

Amrit Kaur And Ors vs Rajesh Khullar And Anr on 7 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:062822




112          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                  COCP No.1585 of 2024 (O&M)
                                                  Date of Decision: 07.05.2024
AMRIT KAUR AND ORS
                                                                  .....Petitioners

                                         Versus
RAJESH KHULLAR AND ANR
                                                              ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Ankush Bharti, Advocate
             for the petitioners. (Through V.C.)


RAJBIR SEHRAWAT, J. (ORAL)

1. This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondents for disobeying the judgment dated 18.01.1995 passed in CWP-11738-1988.

2. Notice of motion.

3. Mr. Pawan Kumar Longia, DAG, Haryana, accepts notice on behalf of the respondents and submits that the present petition is totally frivolous, as has been filed without there being any basis. There is no question of the petitioners being entitled to any pay scale retrospectively, in terms of the order/judgment dated 18.01.1995, rendered by this Court in CWP-11738-1988.

4. Consequently, the present petition is dismissed being totally frivolous.

(RAJBIR SEHRAWAT) JUDGE 07.05.2024 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

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