Court On Its Own Motion vs Munmun Goyal And Another
2024 Latest Caselaw 18920 P&H

Punjab-Haryana High Court

Court On Its Own Motion vs Munmun Goyal And Another on 25 October, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

SANDEEP SETHI
2024.10.25 04:21

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(201)
CROCP-3-2023
Date of Decision:-25.10.2024
Court on its own motion
veweae Petitioner

Versus
Munmun Goyal and another
beeen Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR

HON'BLE MR. JUSTICE ALOK JAIN
22k kok

Present: Mr. Karan Nehra, Advocate for the
Respondents-contemnors.

3B 2 3

SURESHWAR THAKUR, J. (Oral)

1. Learned counsel for the contemnors submits that the contemnors are ready and willing to furnish their unconditional apology.

2. The contemnors are present in the Court and they tendered their unconditional apology in the shape of their respective affidavits.

3. Keeping in view the unconditional apology tendered by the contemnors through affidavits, this Court is constrained to accept the unconditional apology tendered by the respondents. Consequently, the

instant contempt petition is closed and the respondents are discharged.

4. Accordingly, the present contempt petition stands disposed of. (SURESHWAR THAKUR) JUDGE (ALOK JAIN) JUDGE October 25, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment