CLCON/22/2026
2026 Latest Caselaw 810 UK

Uttarakhand High Court

CLCON/22/2026 on 9 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      09.02.2026                     CLCON No. 22 of 2026
                                     Hon'ble Alok Kumar Verma, J.

The present Contempt Petition is filed to punish the respondent for having committed contempt of Court for his wilful disobedience of the Order dated 13.05.2025, passed in WPSB No.486 of 2021. By the said order, following directions were issued:-

"7. Having regard to the stand taken by the State Government in para 4 of its counter affidavit, we dispose of the writ petition with a direction to the State Government to finalise the matter and issue necessary notification, within four months from the date of production of presentation of certified copy of this order before respondent no. 1."

2. Heard Mr. Susheel Kumar, learned counsel for the petitioner.

3. Mr. Susheel Kumar, Advocate, submitted that the copy of the said Order dated 13.05.2025 was served on 15.05.2025. But, no action has been taken by the respondent.

4. It is prima facie case of wilful disobedience of the said Order dated 13.05.2025.

5. Notice is being issued to the respondent. He is directed to appear before this Court through video conferencing on 17.03.2026 at 10:30 a.m. to inform the Court, as to why he should not be proceeded for committing contempt of Court.

6. List on 17.03.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 09.02.2026 Shiv/