Hon'Ble Sharad Kumar Sharma vs U.P. State Cooperative
2021 Latest Caselaw 231 UK

CLCON No. 24 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Harendra Belwal, Advocate for the petitioner.

The petitioner has alleged noncompliance of the judgment dated 25.02.2015, which has been passed in Writ Petition (S/S) No. 1161 of 2014, Shyam Lal Vs. U.P. State Cooperative Federation and others. The said judgment, later on stood affirmed by the Hon'ble Apex Court by the judgment dated 02.03.2020.

The petitioner has contended in the present contempt petition that the directions, as given by the said judgment has not been complied with, hence the present contempt petition.

Issue notices to the respondents, to show cause as to why the proceedings may not be drawn against them for non-compliance of the aforesaid judgment under the Contempt of Courts Act.

Steps would be taken by the petitioner within a period of ten days from today.

Respondents may file their response within a period of three weeks thereafter.

List thereafter.

(Sharad Kumar Sharma, J.) 15.01.2021 Mahinder/