Punjab-Haryana High Court
Jagdish Kumar & Ors vs Sanjeev Kumar & Ors on 24 January, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:009635
2024:PHHC:009635
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
201-2 COCP-2787-2016 (O & M)
Date of decision: 24.01.2024
JAGDISH KUMAR & ORS ...Petitioners
Versus
SANJEEV KUMAR & ORS ...Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present:- Mr. Naresh Kaushik, Advocate,
for the petitioners.
Mr. Alankar Narula, AAG, Punjab.
Mr. Gursewak Singh, Advocate for
Mr. D.S.Randhawa, Advocate,
for respondent No.2.
Mr. D.V.Sharma, Sr. Advocate with
Mr. Tushar Sharma, Advocate,
for respondents No.3 and 4.
****
RAJBIR SEHRAWAT, J. (Oral)
1. This is a contempt petition filed under Section 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India, for punishing the respondents for violating the order dated 04.02.2016 passed in CWP-25459-2014.
2. Counsel for the respondents have submitted that the order dated 04.02.2016 passed in CWP-25459-2014 has been complied with even more than the required. In fact, the Municipal Council, Kharar, has taken over the colony in question.
3. In view of the above, the present petition does not survive any more.
4. Dismissed.
24.01.2024 (RAJBIR SEHRAWAT)
parveen kumar JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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