Rajan And Others vs Sonali Giri And Others
2026 Latest Caselaw 5093 P&H

Punjab-Haryana High Court

Rajan And Others vs Sonali Giri And Others on 22 May, 2026

Author: Vikas Bahl

Bench: Vikas Bahl

                                          IN THE HIGH COURT OF PUNJAB & HARYANA
                                                      AT CHANDIGARH
                           205
                                                             COCP No.1920 of 2026
                                                             Date of decision: May 22nd, 2026
                           Rajan and others
                                                                                              .....Petitioners

                                                                 Versus
                           Sonali Giri and others
                                                                                           .....Respondents
                           CORAM:         HON'BLE MR. JUSTICE VIKAS BAHL

                           Present:       Mr. R.S. Sidhu, Advocate
                                          for the petitioners.

                                          Mr. Sandeep Singh, Assistant Advocate General, Punjab.

                           VIKAS BAHL, J. (ORAL)

1. Learned counsel for the respondents-State has submitted that in

pursuance of the order passed by a coordinate Bench of this Court on

01.12.2025, a detailed speaking order dated 21.05.2026 has been passed by the

respondents. A copy of the said speaking order has been handed over to this

Court during the course of arguments, which is taken on record and marked as

Mark "A" and a copy of the same has also been given to learned counsel for the

petitioners.

2. Learned counsel for the petitioners has submitted that the

petitioners are not satisfied with the said speaking order and thus, the present

contempt petition be disposed of but liberty be granted to the petitioners to

challenge the said speaking order, in accordance with law.

3. In view of the above, the present contempt petition is disposed of

with liberty aforesaid.

                           May 22nd, 2026                                        (VIKAS BAHL)
                           Puneet                                                   JUDGE
                                          Whether speaking/reasoned       :      Yes

                                          Whether reportable              :      No