Udaynath Tirkey,S/O Kisun Tirkey vs The Director General, Central ...
2024 Latest Caselaw 475 Bom

Bombay High Court

Udaynath Tirkey,S/O Kisun Tirkey vs The Director General, Central ... on 9 January, 2024

Author: M.M.Sathaye

Bench: Nitin Jamdar, M.M.Sathaye

2024:BHC-AS:1664-DB



                                                             1          57-CP-596-2022=.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                     CONTEMPT PETITION NO. 596 OF 2022

                    Udaynath Tirkey, s/o Kisun Tirkey               ...Petitioner
                               Versus
                    The Director General, Central
                    Industrial Security Force And Ors.              ...Respondents

 SNEHA                                                      ****
 NITIN              None for the Petitioner.
 CHAVAN
 Digitally signed
                    Ms. Anamika Malhotra i/b Ashok Shetty for the Respondent/UOI.
 by SNEHA
 NITIN CHAVAN                                    ****
 Date: 2024.01.15
 15:05:57 +0530

                                                       CORAM : NITIN JAMDAR AND
                                                               M.M.SATHAYE, JJ.

DATE : 9 JANUARY 2024

P.C. :

. The Petitioner has sought to invoke contempt jurisdiction of this Court against the Respondent for not implementing the order passed by the Division Bench of this Court on 14 January 2022. None for the Petitioner. Since it is contempt petition, we have proceeded to examine the case.

2. The Respondents have placed on record that they have filed a Special Leave Petition (Civil) No. 24111 of 2022, in which notice has been issued on 6 February 2023 and there is a stay of the operation and implementation of the judgment dated 14 January 2022. That

Sneha Chavan

2 57-CP-596-2022=.doc

being the position, there is no question of deliberate non compliance of the order passed by this Court.

3. In light thereof, we decline to proceed further under the contempt jurisdiction. The substantive relief to be granted to the Petitioner would depend on the outcome of the proceeding pending before the Hon'ble Supreme court.

4. The Contempt Petition is accordingly disposed of.

(M.M.SATHAYE, J.) (NITIN JAMDAR, J.)

Sneha Chavan