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S.M.Matloob vs Rakesh Kumar
2010 Latest Caselaw 728 Del

Citation : 2010 Latest Caselaw 728 Del
Judgement Date : 8 February, 2010

Delhi High Court
S.M.Matloob vs Rakesh Kumar on 8 February, 2010
Author: Shiv Narayan Dhingra
         *           IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                         Date of Reserve: January 27, 2009
                                                           Date of Order: February 08, 2010
+ Cont. Cas(C) 947/2005
%                                                                                 08.02.2010
      S.M. Matloob                                                       ...Petitioner
      Through: petitioner in person

        Versus

        Rakesh Kumar                                                     ...Respondent
        Through: Mr. S.K. Sahijpal, Advocate for ICCR.


        JUSTICE SHIV NARAYAN DHINGRA

1.      Whether reporters of local papers may be allowed to see the judgment?

2.      To be referred to the reporter or not?

3.      Whether judgment should be reported in Digest?


        JUDGMENT

1. This contempt petition has been filed by the petitioner alleging violation of order dated

22nd August, 2005.

2. Vide order dated 22nd August, 2005 this Court had made observations that till next date

of hearing respondent shall ensure that no final orders were passed in departmental proceedings.

It is contended by petitioner that an order was passed against him after 22nd August 2005 but the

date of order was put as 19th August 2005. The order was communicated to him vide letter on

22nd August 2005. He, therefore, contended that there was violation of the order of this Court

passed on 22nd August 2005 of not passing a final order.

3. I have gone through the record and documents relied upon by the petitioner and I find

that the order dated 19th August 2005 was not a pre-dated order. I, therefore, find no force in

this contempt petition. The petition is hereby dismissed with no orders to costs.

February 08, 2010                                                SHIV NARAYAN DHINGRA J.
rd



Cont. Cas(C) 947/2005   S.M. Matloob v. Rakesh Kumar                                Page 1 Of 1
 

 
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