Punjab-Haryana High Court
Harpal Singh vs Harjit Singh on 28 April, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No. 237 of 2017
DATE OF DECISION:28.04.2017
Harpal Singh ..........Petitioner
Versus
Harjit Singh ..........Respondent
BEFORE:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. M.S. Bajwa, Advocate
for the petitioner.
Mr. SS Chandumajra, Addl. A.G., Punjab.
****
DAYA CHAUDHARY, J.
Short reply by way of an affidavit of Harjeet Singh, IPS, Senior Superintendent of Police, Tarn Taran has been filed in Court today and the same is taken on record.
Learned counsel for respondent submits that order passed by this Court has been complied with and a speaking order has also been passed on 27.2.2017 and the same is annexed as Annexure R-1 with the reply.
In view of the above, nothing survives in the present contempt petition and the same is disposed of accordingly.
In case the petitioner is still aggrieved in any manner, he is at liberty to avail appropriate remedy.
April 28, 2017 (DAYA CHAUDHARY)
pooja JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes
1 of 1
::: Downloaded on - 06-05-2017 11:51:15 :::