Punjab-Haryana High Court
Prem Chand & Others vs Nirmala Dahiya Dro, Lac, Irrigation ... on 13 May, 2019
213 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1139 of 2018
Date of decision : 13.05.2019
Kartar Singh ....... Petitioner
versus
Samir Mathur ...... Respondent
CORAM : HON'BLE MS. JUSTICE NIRMALJIT KAUR
***
Present: Mr.Shilak Ram Hooda, Advocate for the petitioner.
Mr.Ashish Yadav, Addl.AG,Haryana.
***
NIRMALJIT KAUR, J. (ORAL
This contempt petition has been filed for non-compliance of the order dated 22.12.2016 vide which a direction was issued to the Executing Court to take requisite steps to conclude execution proceedings.
It is not disputed that the order has been complied with. In view of the same the contempt petition is dismissed. Rule issued against the respondents stands discharged.
(NIRMALJIT KAUR) JUDGE 13.05.2019 sunita Whether speaking/reasoned Yes/No Whether Reportable Yes/No (NIRMALJIT KAUR) JUDGE 1 of 1 ::: Downloaded on - 10-06-2019 03:37:38 :::