Unknown vs Himachal Pradesh Road Transport ...
2021 Latest Caselaw 3309 HP

CMP No. 4705 of 2021 in COPCT NO. 152 of 2020

.

30.07.2021 Present: Mr. Ashok Kumar, Advocate, for the

applicant/petitioner.

Mr. Ajay Chauhan, Advocate, for the non- applicants/respondents.

(Through Video Conferencing)

CMPT No. 4705 of 2021

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for revival of the

Contempt Petition bearing No. 152 of 2020, which was

disposed of vide judgment dated 11.09.2020, passed by this

Court.

Aforesaid contempt petition came to be disposed

of on the basis of undertaking given by Mr. Ajay Chauhan,

learned counsel representing the respondents that

order/judgment passed by this Court sought to be

implemented in the instant proceedings, shall be positively

implemented within a period of two weeks, if not already

implemented. But since despite having aforesaid

undertaking given to this Court, nothing has been done by

the respondents, applicant/petitioner has approached this

Court for revival of the proceedings.

Mr. Ajay Chauhan, learned counsel representing

the respondents, prays for and is granted 10 days' time to

implement the order/judgment, dated 21.1.2020, passed by

this Court in CWP No. 423 of 2020, titled Ranjeet Singh vs.

Himachal Pradesh Road Transport Corporation and another,

failing which, respondents shall remain present in the Court,

.

on the next date of hearing.

List on 16.8.2021.

                                                  (Sandeep Sharma)





                                                       Judge
    30th July, 2021
     (reena)




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