Punjab-Haryana High Court
Bahadur Singh And Ors vs Jaspreet Kaur Talwar And Ors on 13 May, 2019
227 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No. 427 of 2019
Date of Decision: 13.05.2019
Bahadur Singh and others
.....Petitioners
Versus
Jaspreet Kaur Talwar and others
........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Petitioner No.1 in person with counsel
Ms. Rajni Rohila, Advocate for
Mr. R.K. Arora, Advocate.
Mr. Kanisth, Ganeriwala, AAG, Punjab.
NIRMALJIT KAUR, J. (ORAL)
The present contempt petition is filed for non-compliance of the order dated 17.09.2018.
Petitioner No.1-Bahadur Singh is present in the Court alongwith his counsel and states that the order has been complied with and he has received the due amount.
In view of the same, the present contempt petition is dismissed. Rule issued against the respondents stands discharged.
(NIRMALJIT KAUR) JUDGE 13.05.2019 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 10-06-2019 03:54:24 :::