Punjab-Haryana High Court
Kanwar Lal And Ors vs Virender Kumar Dahiya on 24 February, 2021
Author: B.S. Walia
Bench: B.S. Walia
125 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.37 of 2021
Date of Decision :24.02.2021
KANWAR LAL AND ORS ...Petitioners
Versus
VIRENDER KUMAR DAHIYA ....Respondent
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Rajesh Tushar, Advocate for the petitioners.
Mr. Vivek Chauhan, Addl. A.G., Haryana.
***
B.S. Walia, J. (Oral)
1. At the outset, learned counsel for the petitioners states that in view of order dated 28.03.2019 in CWP No.8329 of 2019 violation of which has been complained of in the instant petition having been complied with by passing orders (Annexure R-1 to R-4), the petitioners are not interested in pursuing the contempt petition and may be permitted to withdraw the same.
2. In view of the statement of learned counsel for the petitioner, the contempt petition is dismissed as withdrawn.
(B.S. Walia) Judge February 24, 2021 ''Rajneesh/Amit' Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 24-08-2021 00:43:40 :::