Punjab-Haryana High Court
Lakhwinder Singh Sarpanch vs Dr. Renu Phullia, Divisional ... on 27 September, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:126675
264
2023:PHHC:126675
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-1642-2023 (O&M)
Date of decision: 27.09.2023
Lakhwinder Singh, Sarpanch
....Petitioner
Versus
Dr. Renu Phullia & Ors.
....Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Manoj Kumar, Clerk,
from the office of Commissioner, Ambala.
ARVIND SINGH SANGWAN J. (Oral)
In view of the resolution of the Bar, the Lawyers have decided to abstain from work.
Mr. Manoj Kumar, Clerk, from the office of Commissioner, Ambala, who is present in the Court, has placed on record the order dated 27.07.2023 passed in COCP No.1342 of 2023, to submit that the said contempt petition was also disposed of having been rendered infructuous as the possession of the land has been handed over to Gram Panchayat.
Accordingly, the present petition is disposed of having been rendered infructuous.
However, liberty is granted to the petitioner to avail the alternative remedy in accordance with law, if need be.
(ARVIND SINGH SANGWAN)
JUDGE
27.09.2023
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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