Shanicharu Ram vs . Rajeev
2022 Latest Caselaw 280 HP

Shanicharu Ram vs. Rajeev

.

COPC(T) No.17 of 2022

21.02.2022 Present: Mr. H.K.S. Thakur, Advocate, for the petitioner.

Mr. Sudhir Thakur and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Gaurav Sharma, Deputy Advocate General, for the respondents -State.

Learned Additional Advocate General prays for and is

granted last opportunity of two weeks to file reply, failing which,

respondents shall remain present in the Court, on the next date of hearing

to explain as to why contempt proceedings be not initiated against them

for their having intentionally and willfully disobeyed the directions

contained in the order/judgment alleged to have been violated.

List on 14.03.2022.

(Sandeep Sharma) Judge

21st February, 2022 (reena)