Virender Singh vs . Jagdish Chander
2022 Latest Caselaw 8551 HP

Virender Singh vs. Jagdish Chander

.

CMP No.2791 of 2022 in

COPC No.173 of 2021

15.10.2022 Present Mr. Rupinder Singh, Advocate for the applicant-petitioner.

Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

Further ten days' time, as prayed for, is granted to the

respondents to comply with the judgment alleged to have been

violated, failing which, respondent No.3 shall remain present in the

Court to explain that why contempt proceedings be not initiated

against him for his having disobeyed the judgment alleged to have

been violated.

List on 2.11.2022.

(Sandeep Sharma) Judge 15th October, 2022

(shankar)