Mahant Dawarka Dass Education Society vs Dr. Ajay Kumar And Others on 30 November, 2022

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Himachal Pradesh High Court

Mahant Dawarka Dass Education Society vs Dr. Ajay Kumar And Others on 30 November, 2022

Bench: Sandeep Sharma

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                            COPC No. 416 of 2022
                                  Decided on: November 30, 2022




                                                                                .
    _______________________________________________________________





    Mahant Dawarka Dass Education Society         ...........Petitioner
                                   Versus
    Dr. Ajay Kumar and others                       ....Respondents
    _______________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Petitioner                     :      Mr.   Sanjeev             Kumar         Suri,





                                                  Advocate.

    For the Respondents                    :      Mr. Sudhir Bhatnagar and Mr.
                                                  Narinder    Guleria,  Additional
                                                  Advocates General with Ms.
                        r                         Svaneel Jaswal, Deputy Advocate
                                                  General & Mr. Sunny Dhatwalia,

                                                  Assistant Advocate General.


    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

By way of present petition filed under Ss. 10 and 12 of the Contempt of Courts Act read with Art. 215 of the Constitution of India, prayer has been made on behalf of the petitioner to initiate contempt proceedings against the respondents for willful and deliberate disobedience of order dated 29.7.2022 passed by this court in CWP No. 5149 of 2022 titled Mahant Dawarka Dass Education Society and others v. State of Himachal Pradesh and others, whereby petition was disposed of with a decision to the respondents to take a decision on the application of the petitioner within two weeks from the date of production of a copy of the said order. Since no action whatsoever came to be taken by the 1 Whether the reporters of the local papers may be allowed to see the judgment?

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respondents, petitioner has approached this Court in the instant proceedings, praying therein to initiate contempt proceedings .

against the respondent.

2. Mr. Sudhir Bhatnagar, learned Additional Advocate General, appearing for the respondents states that though he has every reason to believe that the needful in terms of order in question has been done, but if not, same would be decided within two weeks.

3. Having taken note of the fair stand adopted by learned Additional Advocate General, this Court sees no reason to keep the present proceedings alive and same are closed with a direction to the respondents to do the needful, if not already done, in terms of order in question, within a period of two weeks from today.

Needless to say, petitioner shall be at liberty to get the present contempt petition revived, in case, respondents fail to comply with the order in question, so that appropriate action is taken against the erring officials. Notices issued to the respondents are discharged.

4. Respondents to file a compliance affidavit in the Registry of this Court within a week, after taking final decision on the representation and on receipt of such affidavit, matter be listed before this Court.

(Sandeep Sharma) Judge November 30, 2022 (vikrant) ::: Downloaded on - 30/11/2022 20:34:27 :::CIS

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Himachal Pradesh High Court