_____________________________________________________________________ vs Shri Manoj Kumar And Ors
2024 Latest Caselaw 4894 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs Shri Manoj Kumar And Ors on 1 May, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                    .
                                                         COPC No. 78 of 2024





                                                  Date of Decision: 1.5.2024
    _____________________________________________________________________
    Er. Apporva Pachauri





                                                                        .........Petitioner
                                              Versus
    Shri Manoj Kumar and Ors.
                                                                     .......Respondents





    Coram

    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:       Mr. Vinod Sharma, Advocate.

    For the Respondents: Mr. Anil Kumar, Advocate.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

By way of present contempt petition, prayer has been made on

behalf of the petitioner for initiation of contempt proceedings against the

respondents for their having willfully and intentionally disobeyed the

directions contained in order/judgment dated 3.10.2023, rendered in CWP

No. 1893 of 2023, whereby this Court disposed of the case with direction to

the Executive Director, HPSEBL, to decide the pending appeal of the

petitioner expeditiously, preferably, within four weeks. Since despite there

being aforesaid direction, no steps, whatsoever, came to be taken at the

behest of the respondents for doing the needful, petitioner has approached

.

this Court in the instant proceedings.

2. Learned counsel appearing on behalf of the respondents,

submits that though he has every reason to presume that by now,

judgment alleged to have been violated must have been complied with in its

totality, but if not, same would be positively complied with within a period

of one week from today.

3. Consequently, in view of the fair stand adopted by the learned

counsel for the respondents, this Court sees no reason to keep the present

petition alive and accordingly, same is closed. However, respondents-

contemnors are directed to do the needful in terms of judgment alleged to

have been violated within a period of one week, failing which they would

aggravate the contempt and petitioner would be at liberty to get the present

petition revived so that appropriate action in accordance with law is taken

against the erring officials.

    May 01, 2024                                      (Sandeep Sharma),





         (manjit)                                            Judge