Ram Bahadur Sharma vs State Of
2023 Latest Caselaw 2615 UK

CLCON No.22 of 2023
Hon'ble Ravindra Maithani, J.

Mr. Shubhang Dobhal, Advocate for the petitioner.

      None      appears      for     the
respondent.

The petitioner has brought to the notice of the Court that the judgment and order dated 02.09.2022 of this Court, passed in Writ Petition (S/S) No.1669 of 2022, Ram Bahadur Sharma vs. State of Uttarakhand and others ("the petition") has been wilfully disobeyed by the respondent. Notices were issued to the respondent, which according to the tracking report has already been served, but none is present on his behalf.

By the order dated 02.09.2022, passed in the petition, the Court has directed that the amount as specified in the order be paid to the petitioner.

Learned counsel for the petitioner would submit that gratuity amount has not been paid to the petitioner.

It appears to be a prima facie case of contempt of the Court.

Issue notice to the respondent- contemnor to personally appear before the Court so that charges may be framed against the respondent-contemnor List on 04.10.2023.

(Ravindra Maithani, J.) 04.09.2023 Sanjay