CLCON/32/2021
2021 Latest Caselaw 230 UK

CLCON No.32 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Ashish Belwal, Advocate for the petitioner.

During the course of the proceedings of the present contempt petition, the defect as pointed out by the Registry, in relation to the defect in vakalatnama, which was filed by the petitioner with the contempt petition, has been rectified as the petitioner has supplied a fresh vakalatnama. The same is taken on record.

In the contempt petition, the petitioner has contended his grievance as against, the non compliance of the judgment of 21.09.2020, which was rendered by the Coordinate Bench in Writ Petition No.1050 of 2020,(S/S), Dinesh Singh Bisht vs. State of Uttarakhand and others, whereby by virtue of the judgment, which was rendered by this Court, the respondent was directed to decide the appeal of the petitioner under the Rules of 2003, after providing an adequate opportunity of hearing, as expeditiously as possibly but preferably within a period of three months.

The petitioner alleges that the said appeal as contemplated under Rule 11 of Rules of 2003, has not yet been decided in terms of the judgment of 21.09.2020, hence, he alleges contempt.

Let notice be issued to the respondent, to show cause as to why proceedings under the Contempt of Courts Act, be not drawn against her.

Steps would be taken within ten days from today.

Respondent may file her response within three weeks.

List thereafter.

(Sharad Kumar Sharma, J.) 15.01.2021 Arti