Punjab-Haryana High Court

Vikram Singh vs Aruna Chawla And Others on 7 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                     Neutral Citation No:=2024:PHHC:063672




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

206                                                   COCP-2719-2019 (O & M)
                                                      Date of decision: 07.05.2024

VIKRAM SINGH                                                             ...Petitioner

                                             Versus

ARUNA CHAWLA AND OTHERS                                               ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-       Mr. Sanjiv Gupta, Advocate,
                for the petitioner.

                Mr. Sherry K. Singla, Advocate,
                for respondent No.1.

                              ***

RAJBIR SEHRAWAT, J. (Oral)

1. This is a contempt petition filed under Section 12 read with Section 14 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, for punishing the respondents for disobeying the order dated 03.08.2018 (Annexure P-1) and the judgment dated 31.05.2018 passed by learned Addl. District Judge, Patiala, in Civil Appeal No.99-T of 2014.

2. Counsel for the petitioner submits that the order dated 03.08.2018 (Annexure P-1) and the judgment dated 31.05.2018 have been complied with and, therefore, the present petition has become infructuous.

3. Dismissed as having been rendered infructuous.

4. Pending application, if any, shall stand disposed of.





07.05.2024                                                 (RAJBIR SEHRAWAT)
parveen kumar                                                    JUDGE

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



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