Citation : 2022 Latest Caselaw 1112 Raj/2
Judgement Date : 28 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 1704/2017
Chhitar Lal Verma And Ors
----Petitioner
Versus
Dr Asha Ram Sihag And Ors
----Respondent
For Petitioner(s) : Mr. Suresh Kashyap through VC For Respondent(s) : Mr. R D Rastogi, ASG with Mr. Devesh Gupta through VC Mr. Deepak Goyal for respondent Nos.3 and 4 through VC Mr. Pratyush Sharma through VC
HON'BLE MR. JUSTICE SUDESH BANSAL Order 28/01/2022 This contempt petition has been filed alleging non- compliance of order dated 02.06.2017 passed by this Court.
Learned counsel appearing for respondent Nos.3 and 4 submits that order dated 02.06.2017 was challenged before Division Bench by way of filing Special Appeal and Division Bench has interfered with order by extending time limit, therefore, order dated 02.06.2017 stands merged in final order of Division Bench. Therefore, this contempt petitioner against order dated 02.06.2017 does not survive. He further submits that order dated 02.06.2017 was passed relying upon the dictum of judgment rendered by Hon. Apex Court in case of R.C. Gupta & Ors. Versus Regional Provident Fund Commissioner, Employees Provident Fund Organization & Ors. (2018 (14) SCC 809) and later on the Hon. Supreme Court has referred ratio of law decided in case of R.C. Gupta (supra) for further consideration by the larger Bench, which is pending.
Let details in this regard be furnished on record. Put up on 10.02.2022.
(SUDESH BANSAL),J
NITIN /127
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