Punjab-Haryana High Court
Uber India Technology Private Limited vs Rupesh Kumar, Secretary State ... on 5 August, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:099669
CHANDIGARH
112 COCP-2293-2024 (O & M)
Date of decision: 05.08.2024
UBER INDIA TECHNOLOGY PRIVATE LIMITED ...Petitioner
Versus
RUPESH KUMAR, SECRETARY STATE TRANSPORT AUTHORITY,
UT CHANDIGARH
...Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present:- Mr. Vikrant Pachnanda, Advocate and
Mr. Rohan Mittal, Advocate,
for the petitioner.
Mr. Sumit Jain, Addl. Standing Counsel, U. T. Chandigarh.
RAJBIR SEHRAWAT, J. (Oral)
CM-11657-CII-2024
1. Allowed as prayed for.
COCP-2293-2024
1. This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, for punishing the respondent for disobeying the orders dated 30.05.2023 and 11.01.2024 passed in CWP-11479-2023.
2. Counsel for the petitioner seeks permission to withdraw the present petition.
3. Dismissed as withdrawn.
05.08.2024 (RAJBIR SEHRAWAT)
parveen kumar JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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