Unknown vs Krishan Lal @ Krishanu Ram V. ...
2022 Latest Caselaw 8789 HP

Krishan Lal @ Krishanu Ram v. Sanjay Gupta

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COPC No. 219 of 2020

21.10.2022 Present Ms. Mamta Garg, Advocate vice Mr. Rajender Sharma, Advocate, for the petitioner.

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

While inviting attention of this Court to order dated

21.10.2022 passed by Division Bench in an LPA having been filed by

respondents against judgment alleged to have been violated, Mr.

Narinder Guleria, learned Additional Advocate General states that

though no stay has been granted against judgment in question, but it has

been observed by Division Bench that prayer for adjournment of

contempt case may be made before this Court.

Though, having taken note of the fact that no stay has

been granted against the judgment in question, there appears to be no

reason to accede to the request made by respondents,. but on the

vehement request of learned Additional Advocate General, matter is

adjourned by two weeks, enabling respondents to comply with the

judgment, failing which this court shall have no option but to issue

notices to the respondents that why contempt proceedings be not

initiated against them for willful disobedience of the judgment in

question.

List on 7.11.2022. On the next date of hearing,

respondents shall remain present in the court, in the event of non-

compliance of judgment alleged to have been violated.

(Sandeep Sharma) Judge October 21, 2022 (vikrant)