Punjab-Haryana High Court
Sachin Bahout And Ors vs Anurag Aggarwal And Anr on 22 August, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
COCP No. 2260 of 2019 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 2260 of 2019
Date of decision: 22.8.2019
Sachin Bahout and others
.. Petitioners
v.
Anurag Aggarwal and another
.. Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Ashutosh Kaushik, Advocate for the petitioners.
Mr. Ashish Yadav, Advocate for the respondents.
...
AVNEESH JHINGAN, J. (Oral)
The present contempt petition has been filed pleading wilful disobedience of the order dated 21.12.2018 passed by this Court in CWP No. 38007 of 2018. The operative part of the said order is reproduced below:
"Without expressing any opinion on the merits of the case, this petition is being disposed of by giving a direction to respondents to decide the representation dated 12.3.2018 and reminder dated 22.6.2018 (P-5 colly) and pass appropriate orders in accordance with law, expeditiously."
Reply by way of affidavit of Sh. Ashok Kumar sharma, Under Secretary/HR-III, Office of Superintendent Engineer, Admn-II, HVPNL, Panchkula annexing order dated 28.6.2019 has been filed in Court. The same is taken on record. Copy thereof has been handed over to learned 1 of 2 ::: Downloaded on - 01-09-2019 06:18:25 ::: COCP No. 2260 of 2019 [2] counsel for the petitioner.
Learned counsel for the petitioners states that in view of the order passed by the respondents, no cause of action survives for pursuing the present contempt petition, however, he seeks liberty to avail remedies available in accordance with law against the order dated 28.6.2019.
Disposed of as infructuous with liberty aforesaid.
(AVNEESH JHINGAN) JUDGE 22.8.2019 mk Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 01-09-2019 06:18:26 :::