Om Parkash vs Rakesh Saini
- Court
- Punjab and Haryana High Court
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109 COCP-5328-2026(O&M)
Date of Decision : November 05, 2026
OM PARKASH
.....Petitioner
VERSUS
RAKESH SAINI
.....Respondent
CORAM: HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
Present : Mr. Vikram Singh, Advocate for the petitioner.
DEEPINDER SINGH NALWA, J. (Oral)
1. The present contempt petition has been filed by the petitioner for
initiation of contempt proceedings against the respondent for non-compliance
of the order dated 16.07.2026 (Annexure P-1) passed by this Court in CWP
No.13963 of 2026.
2. A perusal of the abovesaid order dated 16.07.2026 (Annexure
P-1) would show that the writ petition was disposed of with a direction to the
Estate Officer, HSVP, Gurugram to consider and decide the application dated
01.02.2026 submitted by the petitioner within a period of three months by
passing a speaking order after granting opportunity of hearing to the petitioner
or his legal representative and in case the plea of the petitioner was found to
be meritorious, then, to grant relief to the petitioner in accordance with law.
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh
COCP-5328-2026 -2-
3. On advance notice, Ms. Sunanda, Advocate for Mr.Harmanjot
Singh Gill, Advocate appears on behalf of the respondent.
4. Learned counsel appearing on behalf of the petitioner fairly
submits that the respondent has passed a speaking order dated 04.11.2026 in
compliance of the order dated 16.07.2026 and, as such, the present contempt
petition has been rendered infructuous. However, liberty may be granted to
the petitioner to challenge the abovesaid order, if so advised.
5. Disposed of with the liberty, as prayed for.
(DEEPINDER SINGH NALWA)
November 05, 2026 JUDGE
ajaysharma
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AJAY KUMAR
2026.11.05 15:12
I attest to the accuracy and
authencity of this order/ judgement
Chandigarh