Vivek Kumar vs . State Of H.P. And Others
2023 Latest Caselaw 5543 HP

Vivek Kumar vs. State of H.P. and others

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Exe. Pet. No. 329 of 2022

10.05.2023 Present: Mr. Naresh Kaul, Advocate for the petitioner.

M/s Jitender Sharma, Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals with Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 5-State.

Mr. Vishal Verma, Advocate for respondents No. 6 and 7.

On the request of learned Counsel for the petitioner, two

weeks' time is granted to the petitioner to file counter to the response

filed by the State.

Learned Counsel further submits that the petitioner

intends to file a contempt petition as the judgment passed by the Court

has been willfully disobeyed by the respondents as they have made an

attempt to overreach the directions passed by this Court. In this regard

all that this Court can observe is that in case any contempt petition is

filed by the petitioner, only then the Court will consider the same.

(Ajay Mohan Goel) Judge May 10 2023 (narender)