Jasbir Singh vs Gorinder Beer, Dr Health Services ... on 9 September, 2022

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Punjab-Haryana High Court

Jasbir Singh vs Gorinder Beer, Dr Health Services ... on 9 September, 2022

Bench: B.S. Walia

122          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                 COCP-1403-2022
                                 Date of Decision :09.09.2022


JASBIR SINGH                                         ...Petitioner

             Versus

GORINDER BEER, DR HEALTH
SERVICES (E.S.I), H AND F
WELFARE, PARIVAR KALYAN
BHAWAN, SEC-34-A, CHD                                ....Respondent

Coram :      Hon'ble Mr. Justice B.S. Walia

Present :    Mr. Anirudh Kaushal, Advocate for
             Mr. Ashish Kumar Gupta, Advocate for the petitioner.

             Mr. Ayush Sarna, AAG, Punjab.
             ***

B.S. Walia, J. (Oral)

[1] Prayer in the petition is for initiating proceedings against the respondent for intentional and willful defiance of orders, Annexure P/1 dated 22.04.2022 in CWP No.8261 of 2022 in case titled as Jasbir Singh vs. State of Punjab and Ors.

[2] A perusal of order, Annexure P/1 reveals that CWP No.8261 of 2022 was disposed of by directing the respondent to pass speaking order qua the claim in legal notice dated 21.03.2022 filed by the petitioner within eight weeks from the date of receipt of copy of the order and in case the petitioner was found entitled to any benefit, to release the same to the petitioner within four weeks thereafter. [3] At the outset, learned AAG states that speaking order, dated 26.08.2022 has been passed by the respondent accepting the claim of the petitioner. Speaking order dated 26.08.2022 is taken on record and copy 1 of 2 ::: Downloaded on - 13-09-2022 03:06:09 ::: COCP-1403-2022 [2] thereof supplied to learned counsel for the petitioner who on perusal of the same states that in the circumstances, the petitioner is not interested in pursuing the instant petition and may be permitted to withdraw the same.

[4] In view of the position noted above, as well as statement of learned counsel for the petitioner, the instant petition is disposed of as not calling for any action against the respondent under the Contempt of Courts Act, 1971.


                                                           (B.S. Walia)
                                                             Judge
09.09.2022
'Amit'
                    Whether speaking/ reasoned   :    Yes/No
                    Whether reportable           :    Yes/No




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