Punjab-Haryana High Court
Roshni Devi vs R.R. Jowel And Anr on 15 May, 2019
226 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.3337 of 2018
Date of decision : 15.05.2019
Roshni Devi ....... Petitioner
versus
R.R.Jowel and another ...... Respondents
CORAM : HON'BLE MS. JUSTICE NIRMALJIT KAUR
***
Present: Mr.Sandeep Singal, Advocate
for the petitioner.
Mr.Ashish Yadav, Addl. AG, Haryana
***
NIRMALJIT KAUR, J. (ORAL
This contempt petition has been filed for non-compliance of the order dated 01.06.2018 vide which a direction was issued to the respondents to look into the grievance of the petitioner unfolded by her in her legal notice and to take a conscious decision thereon within the specified time.
Short reply by way of affidavit of Dr.Anil Birla, Civil Surgeon, Rohtak, has been filed in Court today and the same is taken on record. As per the para 5 of the said reply the order has been complied with and the amount due to the petitioner has also been paid.
In view of the above reply, the contempt petition is dismissed. Rule issued against the respondents stands discharged.
(NIRMALJIT KAUR)
JUDGE
15.05.2019
sunita
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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