Punjab-Haryana High Court
(O&M;) Amritsar Diocesan Trust Asso. ... vs Sadric Sohan Lal And Others on 4 December, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
344
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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COCP No.381 of 2010
Date of Decision: 04.12.2019
Amritsar Diocesan Trust Association and another
Petitioners
Versus
Sadric Sohan Lal and another
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Ms. Bahaar Ghumman, Advocate
for the petitioners.
Mr. J.S. Bhatia, Advocate
for the respondents.
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AVNEESH JHINGAN, J (Oral):
Learned counsel for the petitioners submits that in spite of best efforts, no instructions have been received from the client.
Learned counsel for the respondents submits that the contempt petition was filed pleading wilful disobedience of interim order whereas main suit has been decided against the petitioners. He further informs that a Regular Second Appeal is pending in which there is no interim protection.
The contempt petition is dismissed for non-prosecution with liberty to revive the same, if something survives.
[AVNEESH JHINGAN] JUDGE December 04, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 22-12-2019 17:07:24 :::