Jai Dutt vs . Sh. Jagdish Chand Acs(Pw) & Ors.
2022 Latest Caselaw 4466 HP

Jai Dutt vs. Sh. Jagdish Chand ACS(PW) & Ors.

.

CMP No.6905 of 2022 in

COPC No.174 of 2019

14.06.2022 Present Mr. Rupinder Singh Thakur, Advocate, for the

applicants/petitioners.

Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for the

respondents-State.

By way of instant application, prayer has been made on behalf of the applicants/petitioners for revival of

COPC No.174 of 2021, which was disposed of by this Court

vide judgment 22.6.2021. Perusal of aforesaid judgment reveals that this court having taken note of the undertaking given by learned Deputy Advocate General that judgment/

order alleged to have been violated, if not already implemented, shall be implemented/ complied with

positively within four weeks, disposed of the contempt petition with the direction to respondents to do the needful,

if not already done, within four weeks. Since, no steps whatsoever have been taken by the respondents towards

implementation of judgment/order alleged to have been violated, applicants/petitioners have approached this Court in the instant proceedings, praying therein for revival of the contempt petition.

Mr. Narender Guleria, learned Additional Advocate General, prays for and is granted two weeks' time to comply with/ implement the judgment/order, alleged to have been violated, failing which, respondents No.2 and 3, shall remain present in Court.

List on 28.6.2022.

(Sandeep Sharma) Judge

14th June, 2022 (shankar)