Punjab-Haryana High Court
Ami Lal vs Kishori Lal & Ors on 21 July, 2009
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.1287 of 2009(O & M)
Date of Decision:21.07.2009
Ami Lal
.... petitioner
Versus
Kishori Lal & Ors.
.....respondents
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR GARG
Present: Mr.P.R.Yadav, Advocate
for the petitioner
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RAKESH KUMAR GARG J.(ORAL)
In this contempt petition, the petitioner has alleged violation of the judgment and decree dated 08.03.2004(Annexure P-1) passed by Civil Judge(Junior Division), Mohindergarh.
The petitioner has an effective remedy to execute the aforesaid decree.
Thus, I am not inclined to take cognizance of this contempt petition.
Dismissed.
(RAKESH KUMAR GARG) JUDGE 21.07.2009 neenu