Punjab-Haryana High Court
Smt.Kamla Devi vs Vivek Goyal, Addl, Civil Judge (Sd). ... on 15 February, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
COCP-2467-2017 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
COCP No.2467 of 2017 (O&M)
Date of decision: February 15, 2018
Kamla Devi ...Petitioner
Versus
Vivek Goyal, Addl. Civil Judge
(SD), Kaithal ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. R.S. Tacoria, Advocate for the petitioner.
Rajan Gupta, J.
Petitioner has preferred this contempt petition alleging that the trial court is not proceeding strictly as per the direction given by this court in Civil Revision No.5424 of 2012.
Reply has been filed on behalf of respondent. Relevant reply to paras 18-20 thereof reads as under:-
"18-20. In reply to the para no.18 to 20, it is submitted that contents para no.11 to 13 of my preliminary submissions be also read as part of reply to these paragraphs. It is further submitted that vide detailed order dated 03.08.2017 (Annexure R/7, Page no.21), undersigned has only clarified the order dated 21.07.2015 passed by my learned predecessor Dr. Nandita Kaushik, the then learned Additional Civil Judge (Senior Division), Kaithal."
Besides, it appears that in subsequent orders dated 15.9.2017, 16.10.2017 and 3.11.2017, it has been clarified by the Presiding Officer that 1 of 2 ::: Downloaded on - 04-03-2018 14:31:16 ::: COCP-2467-2017 2 issues Nos.1, 2 & 4 would be decided first.
In view of this, no cause of action survives in this petition. Same is hereby dismissed. Rule is discharged.
(RAJAN GUPTA)
JUDGE
February 15, 2018
'Rajpal'
Whether speaking / reasoned Yes / No
Whether Reportable: Yes / No
2 of 2
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