Punjab-Haryana High Court
Devender Singh vs A Venu Parsad Ias Chairman Psp Cl on 11 April, 2019
220
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-22210-CII-2017 in/and
COCP-3021-2017
Date of Decision: April 11, 2019
Devender Singh
.....Petitioner
Versus
A.Venu Parsad
......Respondent
CORAM: HON'BLE MS.JUSTICE NIRMALJIT KAUR
Present: None for the petitioner.
Mr.Navdeep Chhabra, Advocate for the respondent.
........
NIRMALJIT KAUR, J. (ORAL)
CM-22210-CII-2017 Application for exemption is allowed as prayed for. COCP-3021-2017 The present contempt is filed for non-compliance of the order dated 10.01.2017 vide which a direction was issued to decide claim of the respondents.
Today, learned counsel for the respondent has placed on record the order dated 20.06.2017 vide which it is held that the amount due to the petitioner has since been paid except the interest part.
In view of the same, contempt petition is dismissed. Rule issued against the respondent stands discharged.
April 11, 2019 ( NIRMALJIT KAUR )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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