Punjab-Haryana High Court
Harbans Singh And Others vs Sh. Parimal Rai, I.A.S. And Others on 4 September, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
105+220
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-1696-2018 (O&M)
Date of decision: 04.09.2019
HARBANS SINGH AND OTHERS .. PETITIONERS
VERSUS
SH. PARIMAL RAI, I.A.S. AND OTHERS
.. RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Balwinder Singh, Advocate
for the petitioners.
Mr. Vikas Chatrath, Advocate
for the respondents.
****
AVNEESH JHINGAN, J. (Oral)
CM-17426-CII-2019 Allowed as prayed for.
A reply by way of affidavit of Uma Shankar Gupta, PCS, Divisonal Manager, Chandigarh Transport Undertaking-cum-cum Director Transport is taken on record as Annexure-R-3/1. COCP-1696-2018 Learned counsel for the petitioners submits that in view of the Annexure R-3/1 annexed with the reply, no cause of action survives for pursuing the contempt petition. However, he seeks liberty to the petitioners to avail the remedies in accordance with law against the order passed.
Disposed of with liberty as prayed for.
Rule issued against the respondent is discharged.
4th September,2019 (AVNEESH JHINGAN)
shabha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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