Tek Chand vs . Rajeev
2022 Latest Caselaw 8938 HP

Tek Chand vs. Rajeev

.

CMP-T No.960 of 2022 in

COPC (T) No.16 of 2022

01.11.2022 Present Mr. Munish Dhatwalia, Advocate, for the petitioner.

Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents-State.

By way of instant application, prayer has been made on

behalf of the applicant/petitioner for revival of COPC(T) No.16 of

2022, which was disposed of by this Court vide order dated

14.03.2022. Perusal of aforesaid order reveals that this court having

taken note of the undertaking given by learned Deputy Advocate

General that financial benefits i.e. arrears of three years, shall be

paid to the petitioner within a period of two months, disposed of the

contempt petition with the direction to respondents to do the needful,

if not already done, within two months. Since, no steps whatsoever

have been taken by the respondents towards implementation of

judgment/order alleged to have been violated, applicant/petitioner

has 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 shall remain present in Court.

List on 18.11.2022.

(Sandeep Sharma) Judge 1st November, 2022 (shankar)