Punjab-Haryana High Court
Neeraj vs Renu S. Phulia And Anr on 20 April, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:053102
2024:PHHC:053102
104 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1288 of 2024 (O&M)
Date of Decision: 20.04.2024
NEERAJ .....Petitioner
Versus
RENU S. PHULIA AND ANR ........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. R.S. Dhull, Advocate for the petitioner.
RAJBIR SEHRAWAT, J. (ORAL)
This is a contempt petition filed under Section 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondents for disobedience of the order dated 15.03.2024 passed in CRWP-2228-2024.
Notice of motion.
Mr. Pawan Kumar Longia, DAG, Haryana and Mr. Harkesh Kumar, AAG, Haryana, accepts notice on behalf of the respondents and have produced copy of order 05.02.2024, vide which, the case of the petitioner has been rejected. Copy of said order is taken on record. Registry is directed to scan the same and place it at appropriate place.
In view of the above, the present petition is rendered infructuous and dismissed, as such.
However, the petitioner would be at liberty to avail any other alternate remedy, but in accordance with law, if he feels aggrieved of the order dated 05.02.2024 passed by the respondent.
(RAJBIR SEHRAWAT)
20.04.2024 JUDGE
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
1 of 1
::: Downloaded on - 20-04-2024 20:54:01 :::