Punjab-Haryana High Court
Mahant Baldev Gir vs Manmohan Singh And Ors on 18 September, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
COCP No.1543 of 2013 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP No.1543 of 2013 (O&M)
Date of decision: 18.09.2014
Mahant Baldev Gir ... Petitioner
Vs.
Manmohan Singh and others ... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. Manoj Sharma, Advocate
for Mr. Ashish Aggarwal, Advocate
for the petitioner.
Mr. M.C.Berry, Addl.A.G.Punjab.
Mr. Vikas Bahl, Senior Advocate with
Ms. Vibha Tewari, Advocate
for respondents No.4 and 6.
TEJINDER SINGH DHINDSA, J. (ORAL)
Affidavit dated 18.09.2014 of Sh. Jasdeep Singh, PPS, Senior Superintendent of Police, District Amritsar (Rural) along with Annexures R-I and R-II has been filed in Court today. The same is taken on record. Copy has been furnished to the counsel for the petitioner.
In the affidavit categoric stand has been taken that the parties have duly resolved the dispute amicably and compromise dated 09.09.2014 has been effected. Appended along with the affidavit, R-I is the statement of Mehant Baldev Gir, present SAVITA DEVI KADIAN 2014.09.23 13:11 I attest to the accuracy and integrity of this document High Court Chandigarh COCP No.1543 of 2013 (O&M) 2 petitioner/decree holder as regards the compromise having been effected between the parties with the intervention of Sh. Charanjit Singh Atwal, Speaker and Civil Administration, Amritsar. At Annexure R-II is the order passed by the Executing Court which noticed the statement suffered by the decree holder in the light of the written compromise effected between the parties and possession of the suit land in furtherance of the compromise having been delivered to him.
In the light of such factual matrix noticed hereinabove, this Court would not inclined to proceed further with the contempt petition and the same is disposed of as having been rendered infructuous.
Rule discharged.
September 18, 2014 (TEJINDER SINGH DHINDSA)
savita JUDGE
SAVITA DEVI KADIAN
2014.09.23 13:11
I attest to the accuracy and
integrity of this document
High Court Chandigarh