Punjab-Haryana High Court
M/S Swastik Filling Station vs Narpal Singh on 18 October, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
210
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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COCP No.2507 of 2018
Date of Decision: 18.10.2019
M/s Swastik Filling Station
Petitioner
Versus
Narpal Singh, Senior Divisional Retail Sales Manager, Panipat
Marketing Complex, Village Baholi, Panipat
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Ashutosh Jerath, Advocate for
Ms. Palak Dev, Advocate
for the petitioner.
Mr. M.S. Rana, Advocate for
Mr. Ashish Kapoor, Advocate
for the respondent.
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AVNEESH JHINGAN, J (Oral):
Learned counsel for the parties are ad idem that the Letters Patent Appeal [LPA] has been preferred by respondent and as per interim order, contempt petition cannot be proceeded with as on date.
In view of above, contempt petition is disposed of at this stage with liberty to revive the same, if cause of action survives either after decision of the LPA or the interim order is modified.
[AVNEESH JHINGAN] JUDGE October 18, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 21-10-2019 05:22:07 :::