Unknown vs Jai Dutt V. Jagdish Chander
2022 Latest Caselaw 7331 HP

Jai Dutt v. Jagdish Chander

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CMP No. 6905 of 2022 in COPC NO. 174 of 2021

30.8.2022 Present: Mr. Rupinder Singh, Advocate, for the applicant/petitioner.

Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocates General, for the State.

Last opportunity of two weeks, as prayed for, is

granted to the respondents to comply with the judgment alleged

to have been violated, failing which respondents shall remain

present in the Court to explain that why they be not hauled for

contempt for their having intentionally and deliberately

disobeyed the directions contained in the judgment alleged to

have been violated. List on 14.9.2022.

            30th August, 2022                               (Sandeep Sharma),
            Manjit                                              Judge