Punjab-Haryana High Court
Kashvee Sharma vs Gurkirat Kirpal Singh And Ors on 6 September, 2024
Neutral Citation No:=2024:PHHC:117056
207 (urgent)
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP No. 3180 of 2024 (O&M)
Date of Decision: 06.09.2024
Kashvee Sharma (Minor)
.......... Petitioner
Versus
Gurkirat Kirpal Singh, Secretary of Govt. of Punjab,
and others
.......... Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Vikramjeet Singh, Advocate, for the petitioner.
Mr. Athar Ahmad, Deputy Advocate General, Punjab
for respondent Nos. 1 & 2.
Mr. Sandeep Khunger, Advocate
for respondent No. 3-Municipal Council, Naya Gaon, SAS Nagar
****
HARKESH MANUJA, J. (ORAL)
The petitioner, by way of present petition, seeks initiation of contempt proceedings against the respondent(s), alleging willful disobedience of the order dated 28.05.2024 (Annexure P-1) passed by this Court in CWP No. 12839 of 2024, which reads:-
" The present petition has been filed for seeking issuance of directions to the respondents to compensate the petitioner being the victim (Minor girl) of stray dog bite case.
Notice of motion.
Ms. Harpriya Khaneka, DAG, Punjab appears and accepts notice on behalf of respondents No.1 and 2.
Mr. Saurav Verma, who is the Additional Advocate General Punjab and would thus be on the panel of all statutory Board and Corporations of the State of Punjab has been requested to accept notice on behalf of the respondent 1 of 2 ::: Downloaded on - 08-09-2024 07:52:08 ::: Neutral Citation No:=2024:PHHC:117056 COCP No. 3180 of 2024 (O&M) [2] No.3-Executive Officer, Municipal Council, Naya Gaon, S.A.S, Nagar, Mohali.
On the asking of the Court, he accepts notice on behalf of respondent No.3-Executive Officer, Municipal Council, Naya Gaon, S.A.S, Nagar, Mohali.
Disposed of, in terms of the judgment dated 18.08.2023 passed by this Court in CWP-22904-2016 titled as "Rajwinder Kaur and another versus State of Haryana and others". "
[2] Upon advance notice, learned counsel for respondent No. 3 informs / undertakes that the petitioner may appear before the Executive Officer, Municipal Council, Naya Gaon, SAS Nagar (Mohali) on 09.09.2024 at 11.00 a.m. alongwith all relevant documents / medical records and after hearing the petitioner, an order shall be passed within a period of one week from that date and conveyed to him within four weeks thereafter. [3] In view of aforesaid assurance / undertaking, learned counsel for the petitioner does not press the present petition any further and submits that the petitioner would appear before the Executive Officer concerned on the date / time fixed, i.e. 09.09.2024 at 11.00 a.m. [4] Disposed off as not pressed.
[5] It is made clear that in case the order / communication, as undertaken by the learned counsel for respondent No. 3, is not conveyed to the petitioner within the afore-stated period, she would be at liberty to revive the present petition by instituting an appropriate application, and on the day of its listing, the officer concerned shall remain present in Court besides it, he / she shall bear the additional costs of Rs.1,00,000/- towards litigation expenses incurred by the petitioner from his / her own pocket.
September 06, 2024 ( HARKESH MANUJA )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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