Unknown vs Brij Pal Singh V. Sandeep Kumar
2022 Latest Caselaw 351 HP

Brij Pal Singh v. Sandeep Kumar

.

CMP No. 1386 of 2022 in COPC No. 432 of 2021

23.2.2022 Present: Mr. Ashok Kumar, Advocate, for the applicant/petitioner.

Mr. Ajay Chauhan, 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 petition bearing COPC No.432 of 2021, which was disposed of vide judgment dated 17.11.2021, passed by this Court.

rAforesaid contempt petition came to be disposed of

on the basis of undertaking given by the learned counsel for the non-applicants/respondents that judgment alleged to have been violated, shall be positively implemented within a period of six

weeks, but since needful has not been done in terms of undertaking given to this Court, applicant/petitioner has approached this Court for revival of the proceedings.

Learned counsel appearing for the non-

applicants/respondents prays for and is granted four weeks time to file reply or have instructions.

            23rd February, 2022                            (Sandeep Sharma),
                  Manjit                                        Judge