Punjab-Haryana High Court
Raj Kumar Chopra vs Suresh Kumar, Ias, Secretary Etc. on 17 November, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
231
COCP No.930 of 2014
Date of Decision: November 17, 2014
Raj Kumar Chopra
...Petitioner
Versus
Suresh Kumar, IAS and another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Ms. Jyoti Sareen, Advocate
for the petitioner.
Mr. Vijay Kumar, Advocate
for respondent No.2.
Mr. I.S. Sidhu, Advocate
for respondent No.6.
Mr. Anant Kataria, Assistant Advocate General, Punjab.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Short reply by way of affidavit on behalf of respondent No.5 filed in Court, taken on record.
Counsel for the parties agree that the orders passed by this Court, except release of interest amounting to `1,75,569/-, has been complied with. Counsel for the respondent states that the bills have been submitted to the District Treasury Officer, Hoshiarpur vide bill dated 09.10.2014 (Annexure R5/6), which has to be released by the said officer.
In view of the above, the present contempt petition is disposed of with direction to the District Treasury Officer, Hoshiarpur to release the amount of interest, as has been submitted vide bill No.197 dated 29.10.2014 (Annexure R5/6) within a period of four weeks from the date of receipt of certified copy of the order.
HARISH KUMAR2014.11.19 16:44 I attest to the accuracy and integrity of this document COCP No.930 of 2014 -2-
Rule discharged.
Copy of the order be given dasti to the counsel for the petitioner under signatures of Bench Secretary of this Court.
November 17, 2014 (AUGUSTINE GEORGE MASIH)
Puneet/Harish JUDGE
HARISH KUMAR
2014.11.19 16:44
I attest to the accuracy and
integrity of this document