Ramesh Chand vs . Sandeep Kumar And Anr.
2023 Latest Caselaw 239 HP

Ramesh Chand Vs. Sandeep Kumar and anr.

COPC No. 388 of 2022

.

04.01.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Ajay Kumar Chauhan, Advocate, for the

respondents.

CMP No. 193 of 2023

An application has been moved seeking exemption of

respondent from personal appearance from today and also for ex-

tension of time in complying with the judgment of this Court.

It is submitted that respondent is presently at

Dharamshala in relation with the ongoing Vidhan Sabha Session

and therefore, is not in a position to appear before this Court today.

For the reasons stated, the prayer for exemption is allowed.

As regards the prayer for extension of time, there are

no plausible reasons. The judgment was passed by a Division

Bench of this Court on 18.08.2022. Respondent had got sufficient

time to implement the judgment. In fact, the judgment dated

18.08.2022 is based upon a previous judgment dated 29.11.2021

passed by a Division Bench of this Court. Though, there are no

reasons to extend the time, however, as a matter of indulgence,

one last opportunity is afforded to the respondent to comply with

the judgment and file the compliance affidavit on or before the

next date positively, failing which respondent shall remain present

before this Court to answer the contempt.

List on 14.03.2023.

( Satyen Vaidya )

.

                                                   Judge





    4th January, 2023
        (sushma)





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