Punjab-Haryana High Court
Mini Bus Operators Association vs Vikas Garg And Others on 13 May, 2024
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2024:PHHC:066674
217 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.2422 of 2022 (O&M)
Date of Decision: 13.05.2024
MINI BUS OPERATORS ASSOCIATION .....Petitioner
Versus
VIKAS GARG AND OTHERS ........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. A.S. Dhaliwal, Advocate for the petitioner.
Mr. Rohit Bansal, Sr. DAG, Punjab.
RAJBIR SEHRAWAT, J. (ORAL)
1. This is a contempt petition filed under Article 215 of the Constitution of India read with Sections 10 & 12 of the Contempt of Courts Act, for initiating contempt proceedings against the respondents for disobeying the order dated 19.02.2014 passed in CWP-3057-2014
2. The order qua which the contempt is alleged and the facts and circumstances involved in the case are of such nature that for assessing the non-compliance of the order, if any, would require determination of a lot of disputed question of facts. However, adjudicating upon the disputed question of facts would not be appropriate in the contempt petition. Hence, the present petition deserves to be dismissed.
3. Dismissed.
4. However, the petitioner would be at liberty to avail any alternate remedy, if he has any surviving grievance in the matter. CM-22820-CII-2023 This is an application to appoint the Local Commissioner. Since, the main petition itself is being dismissed today, therefore, no order is required to be passed in the present application. Hence, the present application has been rendered infructuous and is disposed of as such.
(RAJBIR SEHRAWAT)
13.05.2024 JUDGE
sandeep Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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