Indian Kanoon - Search engine for Indian Law

Punjab-Haryana High Court

(O&M;)Sunit C. Singhi vs Anbhumani Ramadoss And Others on 14 November, 2019

Author: Avneesh Jhingan

Bench: Avneesh Jhingan

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                        COCP No. 354 of 2008 (O&M)
                                        DECIDED ON: NOVEMBER 14, 2019

DR. SUNIT C. SINGHI

                                                                    .....PETITIONER
                                     VERSUS

DR. ANBUMANI RAMADOSS & OTHERS

                                                                  .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN.

Present:    Ms. Sanah Sahni, Advocate
            for the petitioner.

            Mr. Saroj Malakar, Advocate for
            Mr. Vijay Pal, Advocate
            for respondent No.16..

            *****

AVNEESH JHINGAN, J (ORAL)

Learned counsel for the petitioner submits that no cause of action survives for pursuing the present contempt petition.

Disposed of as infructuous.

NOVEMBER 14, 2019                                     (AVNEESH JHINGAN)
sham                                                       JUDGE

Whether speaking/reasoned        Yes/No
Whether reportable               Yes/No




                                       1 of 1
                    ::: Downloaded on - 09-12-2019 07:13:02 :::