Punjab-Haryana High Court
Jai Bhagwan vs Rajesh Kumar on 23 January, 2019
221
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-592-2018
Date of Decision: January 23, 2019
Jai Bhagwan
.....Petitioner
Versus
Rajesh Kumar
......Respondent
CORAM: HON'BLE MS.JUSTICE NIRMALJIT KAUR
Present: Mr.Sandeep Thakan, Advocate for the petitioner.
Mr.Ashish Yadav, Addl.AG, Haryana.
........
NIRMALJIT KAUR, J. (ORAL)
It is not disputed that the order has since been complied with. In this view of the matter, no useful purpose would be served in continuing with the contempt petition. The same is hereby dismissed.
The rule issued against the respondent(s) stands discharged.
January 23, 2019 ( NIRMALJIT KAUR )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
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