Unknown vs Hptdc Alleged To Have
2021 Latest Caselaw 3258 HP

CMP 4409 of 2021

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27.7.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for the respondents.

(Through Video Conferencing)

By way of instant application prayer has been made for

revival of contempt petition bearing No. 98 of 2020, which was disposed of

on 11.08.2020 by this Court. Perusal of the aforesaid judgment reveals that

contempt petition having been filed by the applicant/petitioner came to

be disposed of on the statement made by Mr. Naresh Kaul, Advocate,

representing the respondents that the judgment alleged to have been

violated shall be complied with positively within a period of four weeks.

Since, no steps if any, came to be taken at the behest of respondents

pursuant to the undertaking given to this Court at the time of passing of

order dated 26.2.202, applicant/petitioner has approached this Court by

way of instant proceedings for revival of contempt petition. Mr. Naresh Kaul,

learned counsel representing the respondents prays for and is granted 10

days time to have instruction.

This Court hopes and trusts that on or before next date of

hearing judgment dated 19.8.2020 passed by Division Bench of this Court in

CWP No. 2965 of 2020, titled as Chand Lal versus HPTDC alleged to have

been violated shall be positively complied with, in letter and spirit, failing

which respondent No.1 shall remain present in the Court on next date of

hearing.

List on 16.08.2021.

            27th July, 2021                                   (Sandeep Sharma),
                 (veena)                                         Judge