Punjab-Haryana High Court
Bharat Bhushan And Another vs Anand Kumar And Another on 12 March, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 1331 of 2007 (O&M)
Bharat Bhushan and another .. Petitioners
versus
Anand Kumar and another .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: None.
Rajesh Bindal, J.
The petitioners filed the present contempt petition alleging violation of the order passed by this court on 20.3.2007 in CR No. 6687 of 2006, whereby the parties were directed to maintain status quo.
At the time of admission on 21.9.2007, the present petition was directed to be listed with CR No. 6687 of 2006.
A perusal of the paper book shows that CR No. 6687 of 2006 was disposed of as infructuous on 4.7.2012.
Considering the aforesaid facts, in my opinion, no further orders are required to be passed in the present contempt petition. The same is disposed of. However, in case the petitioners still have any grievance, they shall be at liberty to get the present petition revived.
12.3.2013 (Rajesh Bindal) vs Judge