CLCON/3/2021
2021 Latest Caselaw 58 UK

CLCON No. 3 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Sandeep Tiwari, Advocate for the applicant/petitioner.

Mr. Sudhir Singh, Standing Counsel for the State of Uttarakhand.

Alleging non-compliance of the judgment dated 07.10.2020, whereby, the direction was given to the respondent to take a decision on the representation of the petitioner within a period of ten weeks from the date of service of the certified copy of this judgment dated 07.10.2020, the petitioner has filed the present contempt petition.

The petitioner in the contempt petition contends that he has represented his matter, before the respondent on 20.10.2020 and the period as provided by the order for compliance and decision has expired and yet the compliance has not yet been made, as no decision has been taken on the same.

Hence, before issuing any formal notice for drawing the contempt proceedings, as against the respondent, let the instructions be called from the respondent showing reasons for the delay in deciding the representation of the petitioner, as directed by the order dated 07.10.2020.

The reply be filed within a period of three weeks.

List thereafter.

(Sharad Kumar Sharma, J.) 06.01.2021 Pooja