Punjab-Haryana High Court
Shivinder Kumar Puri vs Hussan Lal on 6 November, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.O.C.P.No.2234 of 2012 (O&M)
Date of decision : 6.11.2012
Shivinder Kumar Puri
....Petitioner
Versus
Hussan Lal
...Respondent
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Mandeep K.Saajan, Advocate
for the petitioner.
.....
MAHESH GROVER, J.
The petition does not disclose as to whether the order of this Court was brought to the notice of the respondent or not. Consequently, the grievance of the petitioner as raised in the instant contempt petition regarding non-compliance of the order cannot be evaluated at this stage.
Dismissed as withdrawn with liberty to the petitioner to file a fresh one by incorporating all the necessary particulars particularly the fact of disclosing the order of this Court to the respondent.
6.11.2012 (MAHESH GROVER) JUDGE dss