Manish Kumar vs . Sanjay Gupta
2022 Latest Caselaw 11707 HP

Manish Kumar vs. Sanjay Gupta

.

COPCT No.34 of 2022.

28.12.2022 Present: Mr. Angrez Kapoor, Advocate, for the petitioenr.

Mr. Narender Thakur, Dy. A.G., for respondents.

Issue notice to the respondents. Mr. Narender

Thakur, learned Deputy Advocate General, waives service

of notice on behalf of respondents.

r The contempt petition earlier filed by the

petitioner was closed on 13.09.2022, when it was

represented that necessary directions had been issued to

respondent No.3 herein to make the required payments to

the petitioner. Petitioner submits that till date nothing has

been paid to him.

At this stage, learned Deputy Advocate General

seeks time to have instructions. Instructions be placed on

record on 4th January, 2023. In case the judgment passed

by this Court still remain unimplemented, respondent No.3

shall remain present before this Court.

(Satyen Vaidya) Judge.

28th December , 2022.

(jai)