Punjab-Haryana High Court
Santosh Kumari vs A K Singh And Anr on 16 October, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
214 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 811 of 2018
DECIDED ON: OCTOBER 16, 2019
SANTOSH KUMARI
.....PETITIONER
VERSUS
A K SINGH AND ANR
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.
Present: Mr. Digvijay Singh, Advocate for
Mr. Balkar Singh, Advocate
for the petitioner.
Mr. Sandeep S. Mann, Sr. DAG, Haryana.
*****
AVNEESH JHINGAN, J (ORAL)
Learned counsel for the parties are ad-idem that the LPA has been preferred by respondents and as per interim order contempt petition cannot be proceeded with as on date.
In view of above, contempt petition is disposed of at this stage with liberty to revive the same, if cause of action survives either after the decision of the LPA or the interim order is modified.
OCTOBER 16, 2019 (AVNEESH JHINGAN)
sham JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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