Punjab-Haryana High Court
M/S The Jalandhar Cable Operator Wel Soc ... vs Najib Shah And Anr on 25 September, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
206 C.O.C.P. NO.3259 OF 2015
DATE OF DECISION: SEPTEMBER 25, 2018
M/s The Jalandhar Cable Operator Welfare Society, Jalandhar and another
.....Petitioners
VERSUS
Najib Shah and another
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Chanderhas Yadav, Advocate,
for the petitioners.
Mr. Sourabh Goel, Advocate,
Sr.Standing Counsel for CBEC.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned counsel for the respondents has produced an order dated 28.03.2018 passed by this Court in Civil Writ Petition No.3960 of 2017 (M/s Krishna Cable TV Network, Amritsar and another Vs. Union of India and others), whereby the writ petition preferred by one of the members of the petitioner-Association has been dismissed, wherein challenge was laid to the order dated 16.09.2015 (Annexure R2/5) alongwith the reply.
In the light of the fact that the petitioners are now facing adjudication before the Adjudicating Authority as specified in the order dated 16.09.2015 (Annexure R2/5), the present contempt petition has been rendered infructuous and the same is disposed of as such.
Rule issued against the respondents stands discharged.
September 25, 2018 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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