CMP/14391/2020
2021 Latest Caselaw 1791 HP

CMP No. 14391 of 2020 in COPC No. 176 of 2020

6.3.2021 Present: Mr. Om Parkash Goel, Advocate, for the applicant/petitioner.

Mr. Narehs Kaul, Advocate, for the non-

.

applicants/respondents.

By way of present application, prayer has been made

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

petition bearing COPC No. 176 of 2020 for the reason that despite

there being undertaking given to this court at the time of passing of

order dated 13.10.2020 that judgment dated 31.8.2020, passed by the

Division Bench of this Court in CWP No. 3290 of 2020, if not already

implemented, shall be implemented, within a period of two weeks,

respondents have not implemented the judgment alleged to have

been violated in its letter and spirit.

Mr. Naresh Kaul, learned counsel appearing for the

respondents while putting in appearance on behalf of the non-

applicants/respondents states that substantial amount in compliance

to judgment dated 31.8.2020 stands released, but such fact has been

seriously disputed by Mr. O.P. Goel, learned counsel for the

applicant/petitioner. In the aforesaid background, learned counsel

for the non-applicants/respondents prays for and is granted last

opportunity of one week to do the needful, failing which respondent

shall remain present in the court of the next date of hearing. List on

22.3.2021.

           6th March, 2021                                   (Sandeep Sharma),
              manjit                                               Judge