Brij Pal Singh vs . Sandeep Kumar
2022 Latest Caselaw 2606 HP

Brij Pal Singh vs. Sandeep Kumar CMP No. 1386 of 2022 in COPC No. 432 of 2021

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04.05.2022 Present Mr. Ashok Kumar, Advocate, for the applicant/petitioner.

Mr. Ajay Kumar Chauhan, Advocate, for the non-

applicants/respondents.

CMP No. 1386 of 2022

By way of instant application, prayer has been made on

behalf of the applicant/petitioner for revival of order/judgment dated

17.11.2021, passed by this Court in COPC No.432 of 2021, titled Brij

Pal Singh vs. Sandeep Kumar & Anr.

Aforesaid contempt petition came to be disposed of on

the basis of undertaking given by Mr. Ajay Kumar Chauhan, learned

counsel for the respondents that judgment sought to be implemented in

the instant proceedings, shall be positively implemented within a period

of six weeks, if not already implemented. But since despite having

aforesaid undertaking given to this Court, nothing has been done by

the respondents, applicant/petitioner has approached this Court for

revival of the proceedings.

Mr. Ajay Kumar Chauhan, learned counsel representing

the respondents, prays for and is granted 2 weeks' time to implement

the order/judgment dated 17.11.2021, passed by this Court in COPC

No.432 of 2021, titled Brij Pal Singh vs. Sandeep Kumar & Anr., failing

which, respondents, shall remain present in the Court, on the next date

of hearing. Application stands disposed of.

(Sandeep Sharma) Judge

4th May, 2022 (reena)