Punjab-Haryana High Court
Gurdeep Kaur vs Gurdeep Kaur on 28 November, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 3197 of 2019
Date of Decision: 28.11.2019
Gurdeep Kaur
.......Petitioner
Versus
Smt. Gurdeep Kaur Sapra
......Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Yaseen Sethi, Advocate for the petitioner.
Mr. Aditya Sharda, AAG Punjab.
AVNEESH JHINGAN, J.(oral) Reply by way of affidavit of Ms. Gurpreet Kaur Sapra, Director, Social Security Women and Child development Department Punjab, Chandigarh, filed today in Court, is taken on record and copy supplied to counsel for the petitioner.
Learned counsel for the petitioner states that in view of order dated 16.9.2019, no cause of action survives for pursuing the contempt petition, however, he seeks liberty to avail remedy in accordance with law.
Disposed of as infructuous with liberty as prayed for.
(AVNEESH JHINGAN)
28.11.2019 JUDGE
reema
Whether speaking/reasoned Yes
Whether Reportable: No
1 of 1
::: Downloaded on - 10-12-2019 01:05:02 :::