Punjab-Haryana High Court
Surender Bhati vs Parveen Kumar on 16 December, 2020
CM-10194-CII-2020 in/and
COCP-1286-2020 -1-
101
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(Through Video Conferencing)
CM-10194-CII-2020 in/and
COCP-1286-2020
Date of Decision:December 16, 2020
Surender Bhati
.....Petitioners
Versus
Parveen Kumar
......Respondent
CORAM: HON'BLE MS.JUSTICE NIRMALJIT KAUR
Present: Mr.S.S.Sahu, Advocate
for the petitioner.
Mr.Randhir Singh Manhas, Advocate
for the applicant-respondent.
........
NIRMALJIT KAUR, J. (ORAL)
The main case is also taken up on Board today itself for hearing alongwith the application.
The contempt is filed for non-compliance of the order dated 27.01.2020 vide which a direction was issued to the respondent-Bank to decide the representation by passing a speaking order within a period of three weeks.
In fact, the petitioner himself has placed on record, Annexure P9, vide which a speaking order has been passed. Accordingly, no contempt is made out.
Rule issued against the respondent stands discharged. At this stage, learned counsel for the petitioner states that in 1 of 2 ::: Downloaded on - 17-12-2020 00:27:07 ::: CM-10194-CII-2020 in/and COCP-1286-2020 -2- spite of the speaking order, the articles have not been supplied whereas it is specifically stated in the speaking order that the petitioners may come and collect the articles.
This Court has no doubt that both the parties shall coordinate with each other in handing over articles and the petitioner will accordingly collect the same.
CM-10194-CII-2020 In view of the above, order dated 17.11.2020, vide which the applicant-respondent has been summoned through bailable warrants, is recalled.
Application stands disposed of.
December 16, 2020 ( NIRMALJIT KAUR )
meenuss JUDGE
1. Whether speaking/reasoned ? Yes/No
2. Whether reportable ? Yes/No
2 of 2
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