Punjab-Haryana High Court
Devinder Singh And Another vs Inderjit Singh, Director Animal ... on 15 October, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 1046 of 2019
Date of decision: 15.10.2019
Devinder Singh and another
.. Petitioners
v.
Inderjit Singh
.. Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Vaibhav Narang, Advocate for the petitioners.
Mr. Aditya Sharda, Assistant Advocate General, Punjab.
...
AVNEESH JHINGAN, J. (Oral)
Short reply dated 15.10.2019 by way of affidavit of Dr. Inderjeet Singh, Director, Animal Husbandry, Punjab filed in court is taken on record and copy handed over to learned counsel for the petitioners.
Along with the reply, order dated 26.4.2019 is annexed whereby the claim of the petitioners in the representation has been rejected.
Learned counsel for the petitioners states that in view of the order, no cause of action survives for pursuing the present contempt petition, however, seeks liberty to avail remedies available in accordance with law against the said order.
Disposed of as infructuous with liberty as prayed.
(AVNEESH JHINGAN) JUDGE 15.10.2019 mk Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 20-10-2019 10:33:37 :::