CMP-T/232/2021
2021 Latest Caselaw 3560 HP

CMP-T No.232 of 2021 in COPC(T) No.2 of 2019

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04.8.2021 Present: Mr. A.K.Gupta, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Desh Raj

Thakur, Additional Advocate Generals with Mr. Narender Thakur, Deputy Advocate General, for the respondent.

Through video-conferencing

By way of instant application, prayer has been made on behalf of the applicant/petitioner for revival of COPC

(T) No.2 of 2019, which was disposed of by this Court vide

judgment 9th December,2019. Perusal of aforesaid judgment reveals that this court having taken note of the undertaking given by learned Additional Advocate General that judgment/

order alleged to have been violated, if not already implemented, shall be implemented/ complied with within a

period of two days, disposed of the contempt petition with the

direction to respondents to do the needful, if not already done, within two days. Since, no steps whatsoever have been taken

by the respondent towards implementation of judgment/order alleged to have been violated, applicant/petitioner has approached this Court in the instant proceedings, praying therein for revival of the contempt petition.

Mr. Sudhir Bhatnagar, learned Additional Advocate General prays for and is granted two weeks' time to comply with/ implement the judgment/order, alleged to have been violated, failing which, respondent shall remain present in Court.

List on 24.8.2021.

(Sandeep Sharma), Judge 4th August, 2021 (Shankar)