CLCON/105/2016
2021 Latest Caselaw 53 UK

CLCON No. 105 of 2016
Hon'ble Sharad Kumar Sharma, J.

Mr. Hem Chandra Joshi, Advocate for the petitioners.

Mr. J.S. Bisht, Standing Counsel for the State.

The petitioner has filed a Recall Application No. 385/2015, seeking recall of the order dated 30.05.2016, dismissing the contempt petition for want of prosecution.

Having heard learned counsel for the parties, and being satisfied with the reasons given in the Recall Application, the same would stand allowed. The order dated 30.05.2016 is hereby recalled, and the contempt petition is restored to its original number.

Since the judgment dated 14.08.2015, which has been sought to be enforced in the present contempt petition, has been later on affirmed by the judgment, which had been rendered by the Division Bench of this Court, as rendered in Special Appeal No. 963 of 2017, the learned Standing Counsel will complete his instructions and make his submission with regard to the compliance to be made of the judgment dated 14.08.2015.

(Sharad Kumar Sharma, J.) 06.01.2021 Mahinder/