Punjab-Haryana High Court
Jaswant Singh vs Santosh Kapoor And Another on 21 January, 2019
137 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 252 of 2019
Date of decision: 21.01.2019
Jaswant Singh ...Petitioner
Versus
Santosh Kapoor and another ...Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Shashank Sharma, Advocate
for the petitioner.
Mr. Balbir Singh Sewak, Addl.AG, Punjab.
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NIRMALJIT KAUR,J. (ORAL)
The present contempt petition is filed for non-compliance of order dated 12.12.2015.
As per the undertaking, the respondents were required to vacate the premises by 30.06.2018. It is not disputed that the same have since been vacated by way of an execution on 23.08.2018.
In view of the above, no useful purpose would be served in continuing with the present contempt petition. The same is dismissed accordingly.
Rule issued against the respondents stands discharged. However, in case, the petitioner is still aggrieved with the non- payment of any arrears or main profits, he is at liberty to seek execution of the same as well.
21.01.2019 (NIRMALJIT KAUR )
renu bala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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