CLCON/71/2026
2026 Latest Caselaw 1914 UK

Uttarakhand High Court

CLCON/71/2026 on 13 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                              COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      13.03.2026                        CLCON No. 71 of 2026
                                        Hon'ble Alok Kumar Verma, J.

Mr. Bhuwan Bhatt, learned counsel for the petitioner.

2. Mr. Bhuwan Bhatt, Advocate, has submitted that the authorities were directed to issue family pension to the petitioner in Writ Petition No. 685 of 2022 (S/S), "Shobha Rani Vs. State of Uttarakhand and Others" on 05.06.2025. The respondent has deliberately not duly complied with the Order dated 05.06.2025.

3. It is prima facie case of wilful disobedience of the Order dated 05.06.2025.

4. Notice is being issued to the respondent. He is directed to appear before this Court through video conferencing on 21.04.2026 at 10:30 a.m. and show cause as to why contempt of court proceedings should not be initiated against him.

5. Mr. Bhuwan Bhatt, Advocate, has sought three days' time for steps.

6. List on 21.04.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 13.03.2026 Shiv/