M. Kiran Singh vs R.K. Dinesh Singh & Anr
2022 Latest Caselaw 192 Mani

                                                                     Item No. 12

                   IN THE HIGH COURT OF MANIPUR
                             AT IMPHAL

                        CONT.CAS(C) No. 10 of 2020

      M. Kiran Singh.
                                                           ...Petitioner
                                    - Versus -
      R.K. Dinesh Singh & Anr.
                                                       ...Respondents

                         B EF O R E
         HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR

                                 ORDER

09-05-2022

Ms. G. Pushpa, learned counsel, appears for the petitioner.

Despite this Court making it clear that compliance should be reported

without fail by today, Mr. N. Ibotombi, learned senior counsel, appearing for

the respondents, seeks some more time in that regard.

The order which is the subject matter of the present contempt case

was passed by this Court as long back as on 17-07-2019. This contempt

case was instituted on 27-01-2020. It is the admitted position that no writ

appeal was filed against the said order but no steps seem to have been

taken by the respondents to comply with the order in right earnest till now.

Significantly, Article 202 of the Constitution makes it clear that any

sum required to satisfy a judgment of the Court shall be expenditure charged

on the Consolidated Fund of the State.

In the light of the positive direction of this Court, which has attained

finality, it is not open to the authorities to take recourse to the usual

bureaucratic red tape and state that the matter is still under process.

In the event the amount due is not released along with the interest

thereon, in terms of the order, by the next date of hearing, all the three

respondents shall be present in person before this Court.

It is also made clear that an order will be passed on that day with

regard to their punishment under Section 2(b) read with Section 12 of the

Contempt of Courts Act, 1971.

Post on 27-05-2022.

                                                       CHIEF JUSTICE

Victoria




NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2022.05.09
VICTORIA 16:33:16 +05'30'