Punjab-Haryana High Court
Jai Bhagwan vs S.S Phulia Deputy Commissioner ... on 27 September, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
COCP No.2325 of 2018 ~1~
219
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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COCP No.2325 of 2018
Date of Decision: 27.09.2019
Jai Bhagwan
Petitioner
Versus
Dr. S.S. Phulia, Deputy Commissioner, Kurukshetra and others
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Abhimanyu Batra, Advocate for
Mr. Raghav Sharma, Advocate
for the petitioner.
Mr. Sandeep S. Mann, Sr. D.A.G., Haryana.
Mr. Gaurav Jaglan, Advocate for
Mr. Vikram Singh, Advocate
for respondent No.4.
Mr. Vishwajeet, Advocate
for respondents No.5 to 13.
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AVNEESH JHINGAN, J (Oral):
The present contempt petition has been filed pleading wilful disobedience of order dated 29.05.2018 passed by this Court in CM No.8157-CWP of 2018 in/and CWP No.120 of 2018. It was ordered that no construction shall be permitted to take place till the next date of hearing.
Learned counsel(s) for the respondents state that after granting interim directions, matter was adjourned for 07.08.2018 and 1 of 2 ::: Downloaded on - 02-10-2019 08:41:13 ::: COCP No.2325 of 2018 ~2~ on that date Writ Court vacated the interim order.
Learned counsel for the petitioner is not in a position to contradict the said fact. The basis for filing the contempt petition has been eroded by vacation of interim order.
The contempt petition is dismissed. Rule issued against the respondents stands discharged.
[AVNEESH JHINGAN] JUDGE September 27, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 02-10-2019 08:41:13 :::