Rajiv Singh vs Sh. Rr Singh And Others
2024 Latest Caselaw 19077 P&H

Punjab-Haryana High Court

Rajiv Singh vs Sh. Rr Singh And Others on 29 October, 2024

                                            Neutral Citation No:=2024:PHHC:142103


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COCP No.3596 of 2024 (O&M)

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

136
                                              COCP No.3596 of 2024 (O&M)
                                              Date of Decision: 29.10.2024

RAJIV SINGH                                         ......
                                                    ......Petitioner
     Vs
SH. RR SINGH AND OTHERS                             ....Respondent
                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJ
                                   MANUJA

Present:     Mr. Shubham Saroha, Advocate
             for the petitioner.

             Mr. Gandharv Malhotra,, Advocate for
             Mr. Ashwani Talwar, Advocate
             for the respondents.

            ****
HARKESH MANUJA, J. (Oral)

1. Learned counsel for the parties are ad idem that in an intra intra-Court Court appeal the decision rendered by the Writ Court has been modified nearly to the extent that the respondents have been granted three months' time for compliance. The relevant part thereof is extracted hereunder:

hereunder:-

1. Learned counsel for the appellants seeks to withdraw the present appeal but seeks the indulgence of this Court only to the extent that the appellants be granted some reasonable time to implement the iimpugned judgment.

2. Learned counsel for the respondent has no objection to the acceptance of the afore alternate prayer.

3. In the light of the above, the instant appeal is dismissed as withdrawn.

However, the appellants are granted three months from to today day to implement the impugned judgment.

4. Pending miscellaneous application(s), if any, also stand disposed of.

of."

2. In view of the aforementioned order, learned counsel for the petitioner does not press the present petition.

3. Dismissed as not pressed. Rule stands discharged.

4. However, in case the order dated 22.10.2024 passed in LPA No.1495 of 2024 is not complied with, the petitioner would be at liberty to seek revival of contempt petition and in that eventuality, the erring/concerned officer would be

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Neutral Citation No:=2024:PHHC:142103

liable to pay a sum of Rs.50,000/-

Rs. as cost(s) from his/her own pocket in favour of the petitioner towards litigation expenses, expenses, immediately i.e. on the first date of listing of revival application.

(HARKESH MANUJA) October 29,, 2024 202 JUDGE Atik Whether speaking/reasoned Yes/No Whether reportable Yes/No

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