Punjab-Haryana High Court
Harbans Singh vs S.K. Sandhu And Ors on 24 January, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
RAJ KUMAR 2024.01.31 15:08 2024:PHHC: 010180 OIN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 205A COCP No.782 of 2018 (O&M) in CWP No.8668 of 2017 DATE OF DECISION : 24" JANUARY, 2024 Dr. Harbans Singh .... Petitioner Versus S. K. Sandhu & others .... Respondents CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT kK Present: | Mr. Sameer Sachdeva, Advocate for the petitioner. Mr. Alankar Narula, AAG, Punjab for respondents No.1 to 4. Mr. H. S. Jugait, Advocate for Accountant General (A&E), Punjab respondent No.5. 3K OK OK 2 RAJBIR SEHRAWAT, J. (Oral)
CM No.11099-CI of 2018 This is the application filed by the applicant-petitioner under Section 151 CPC for disposing of the main contempt petition in terms of the order dated 18.05.2018 (Annexure A-1) passed in case of similarly situated retired professors.
For reasons mentioned in the application the same is allowed as prayed for. COCP No.782 of 2018
1. The present second petition has been filed by the petitioner under Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against the respondents for disobedience I attest to the accuracy and integrity of this document RAJ KUMAR 2024.01.31 15:08 COCP No.782 of 2018 2024:PHHC: 010180 -2- of order dated 27.04.2017 (Annexure P-1) passed by this court in CWP- 8668-2017.
2. The counsel for the State submits that the Finance Department shall take up the issue and release the payment at the earliest, in any case, not later than one month.
3. In view of the above, no further direction is necessary in the present petition. Hence the same is dismissed.
4. The pending application, if any, is also disposed of accordingly.
24" January, 2024 (RAJBIR SEHRAWAT) 'Taj' JUDGE Whether speaking/reasoned: Yes No Whether Reportable: Yes No I attest to the accuracy and integrity of this document