Punjab-Haryana High Court
Ajit Singh And Others vs Ravi Bhagat And Another on 12 May, 2022
Author: B.S. Walia
Bench: B.S. Walia
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-47-2022
Date of Decision :12.05.2022
Ajit Singh and others ...Petitioners
Versus
Ravi Bhagat, IAS and another ....Respondents
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Gurjinder Singh Chahal, Advocate for the petitioners.
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B.S. Walia, J. (Oral)
1. Prayer in the instant petition is for initiating proceedings against the respondent for intentional and willful defiance of order, Annexure P/1 dated 01.10.2020, in CWP-15967-2020.
2. A perusal of order Annexure P/1, reveals that CWP-15967- 2020, was disposed of vide order dated 01.10.2020, with a direction to the competent authority to take a decision on the legal notice served by the petitioner within three months from the date of receipt of certified copy of the order, by passing a detailed speaking order, after taking into account the decision rendered by this Court in CWP-16446-2010.
3. Although notice has not yet been issued in this case, yet, learned counsel for the petitioners states that on account of decision having been taken on the claim in the legal notice served by the petitioners, vide speaking order dated 21.12.2020, the petitioners are not interested to pursue the instant petition and may be permitted to withdraw the same with liberty to challenge order dated 21.12.2020, by way of appropriate proceedings, in accordance with law.
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4. In view of the position noted above, as well as statement of learned counsel for the petitioners, the instant petition is disposed of as not calling for any action against the respondents under the Contempt of Courts Act, 1971, while granting liberty to the petitioners as prayed for.
(B.S. Walia)
Judge
12.05.2022
rajesh
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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