Satwinder Pal Kaur vs State Of Rajasthan
2021 Latest Caselaw 7842 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 167/2019

Satwinder Pal Kaur

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Hamir Singh Sidhu For Respondent(s) : Mr. Sunil Beniwal, AAG

JUSTICE DINESH MEHTA

Order

19/03/2021

1. By way of the present contempt petition, petitioner has

alleged non-compliance of the order dated 30.08.2018.

2. A reply to the contempt petition has been filed by the

respondents on 11.02.2021.

3. The sole reason given for not complying with the order

passed by this Court is; that the respondents have preferred an

appeal against the judgment dated 30.08.2018.

4. It is informed by Mr. Sidhu that the said appeal has first been

filed in the Registry on 04.01.2019 and the same is lying in the

dockets of the High Court; no effort worth the name has yet been

taken by the State, to get the same listed before the Court.

5. This Court takes a serious exception to the stand taken by

the respondents. Simply by filing an appeal in the Registry, the

respondents cannot give an interim order unto themselves.

6. In the interest of justice, the matter is, however, adjourned

to 09.04.2021; by which date, if the order passed by this Court is

not complied with or otherwise stayed/modified, the present

(2 of 2) [WCP-167/2019]

incumbent in the office of Chief Executive Officer, Zila Parishad, Sri

Ganganagar, shall remain personally present.

(DINESH MEHTA),J 51-Amar/-

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