Punjab-Haryana High Court
Ex. Havaldar Surjeet Singh(Through Lr ... vs Dr. Avtar Singh on 9 February, 2011
Author: Jaswant Singh
Bench: Jaswant Singh
C.O.C.P. No.279 of 2011(O&M) #1#
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
C.O.C.P. No.279 of 2011 in
C.M. No.11633 of 2010 in
Civil Writ Petition No.6735 of 2006
Date of Decision:-09.02.2011
Ex. Havaldar Surjeet Singh(through LR Indrawati, wife).
......Petitioner.
Versus
Dr. Avtar Singh.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH.
Present:- Mr. R.S. Pangal, Advocate
for the Petitioner.
***
JASWANT SINGH, J.(ORAL)
C.M. No.3893-CII of 2011 Allowed as prayed for.
C.O.C.P. No.279 of 2011 Present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971 for proceeding against the respondents under the provisions of the said Act and punishing him for the contempt of the order dated 10.09.2010 passed by this court in C.M. No.11633 of 2010 in CWP No.6735 of 2006.
At the time of arguments learned counsel for the petitioner has C.O.C.P. No.279 of 2011(O&M) #2# realised that respondent Dr. Avtar Singh is no longer the Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula as he has recently been transferred. Accordingly the prayer is made for withdrawal of the present contempt petition with liberty to file a fresh one with proper parties.
Dismissed as withdrawn.
( JASWANT SINGH ) JUDGE February 09, 2011 Vinay