Punjab-Haryana High Court
Balbir Kaur vs Ram Niwas And Ors on 27 February, 2019
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
COCP No.1703 of 2017
Date of decision :27.2.2019
Balbir Kaur
.....Petitioner
Versus
Shri Ram Niwas, IAS, and others
..... Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr.R.K.Chaudhary, Advocate for the petitioner.
Mr.Sandeep S. Mann, Senior DAG, Haryana.
NIRMALJIT KAUR, J.(ORAL)
On the last date of hearing, copy of the order dated 17.1.2019 passed by the Director General of Police, Haryana has been placed on record showing part compliance of the order. The matter was adjourned for paying the arrears.
Today, learned State counsel has placed on record the order dated 17.1.2019 as well as the order dated 21.2.2019 with respect to the arrears along with interest.
Learned State counsel submits that the order dated 12.12.2016 has been complied with.
In this view of the matter, no useful purpose would be served by continuing with the contempt proceedings.
Accordingly, the contempt petition is dismissed.
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February 27,2019 (NIRMALJIT KAUR)
KD JUDGE
Whether speaking / reasoned: Yes / No
Whether Reportable: Yes / No
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