Punjab-Haryana High Court
Surjit Singh vs Vishal Singh,Manager on 31 January, 2019
142 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-2501-CII-2019 in/and
COCP No. 421 of 2019
Date of Decision: 31.01.2019
Surjit Singh
.....Petitioner
Versus
Vishal Singh, Manager
........Respondent
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Ashok Kumar Sama, Advocate
for the applicant/petitioner.
NIRMALJIT KAUR, J. (ORAL)
CM-2501-CII-2019 Allowed as prayed for.
COCP No. 421 of 2019 There is nothing on record to show that this order was conveyed to the respondent.
In view of the same, the present contempt petition is dismissed with liberty to approach the concerned authority at the first instance seeking compliance of the order dated 25.10.2018 and thereafter, file contempt petition if the needful is still not done by the respondent.
Dismissed with aforesaid liberty.
(NIRMALJIT KAUR) JUDGE 31.01.2019 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 18-03-2019 07:39:15 :::