COPC/94/2021
2021 Latest Caselaw 2570 HP

COPC No. 94 of 2021

6.4.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

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Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate for respondents.

As per report of the Registry, dasti notices issued to the

respondents are still awaited. At this stage, Ms. Shreya Chauhan,

Advocate, has put in appearance on behalf of respondents No.2 to 4

and on her instructions Mr. K.D. Shreedhar, learned Senior Advocate

has also put in appearance. Mr. Sanjeev Bhushan, learned Senior

Advocate appearing for the petitioner, on instructions, submits that

there are no allegations of willful disobedience passed by this Court

against respondent No.1 and his name be deleted from the array of

respondents. In view of the statement so made by learned Senior

Counsel, name of respondent No.1 is ordered to be deleted from the

array of respondents. Registry is directed to carry out necessary

correction in the memo of parties and the petition shall be construed

to be against respondents No.2 to 4, who hereinafter shall be reflected

as respondents No.1 to 3 in the memo of parties. Learned Senior

Counsel for the respondents further informs the Court that the

judgment passed by this Court purported non compliance which has

led to filing of the contempt petition has been assailed before Hon'ble

Supreme Court by way of SLP and the same has not yet been listed.

He prays that four weeks' time be granted to file the reply. Let needful

be done within four weeks. List on 10.5.2021.

(Ajay Mohan Goel) Judge 6th April, 2021 (Guleria)