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Delhi High Court - Orders

Jai Singh Saharan & Ors vs Shri Ajay Kumar Bhalla And Ors on 28 March, 2022

Author: Subramonium Prasad

Bench: Subramonium Prasad

                             $~14
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         CONT.CAS(C) 635/2021
                                       JAI SINGH SAHARAN & ORS                            ..... Petitioners
                                                            Through   Mr. Ankur Chibber, Mr. Nikunj
                                                                      Arora, Advocates


                                                            versus

                                       SHRI AJAY KUMAR BHALLA AND ORS                      ..... Respondents
                                                          Through      Mr. Anurag Ahluwalia, CGSC with
                                                                       Mr. Danish Faraz Khan, Advocate
                                       CORAM:
                                       HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                    ORDER

% 28.03.2022

1. The instant contempt petition has been filed for non-compliance of the order dated 19.12.2019 passed by this Court in W.P. (C) No.11336/2019.

2. Learned counsel for the Petitioner submits that six persons have not been extended the benefit granted by this Court vide order dated 19.12.2019. He states that those six persons are:

                             S. No.                  Name                               Status
                                                                           Death cum Retirement Gratuity
                                  1.     Petitioner No.4
                                                                          and leave encashment not received
                                  2.     Petitioner No.14                  Leave encashment not received
                                  3.     Petitioner No.20                  Leave encashment not received
                                  4.     Petitioner No.22                  Leave encashment not received
                                  5.     Petitioner No.30                  Leave encashment not received
                                  6.     Petitioner No.31                  Leave encashment not received


Signature Not Verified
Digitally Signed By:HARIOM
SINGH KIRMOLIYA              CONT.CAS(C) 629/2021                                                   Page 1 of 2
Signing Date:05.04.2022
18:09:33

3. Mr. Anurag Ahluwalia, learned CGSC, submits that the order dated 19.12.2019 will be complied with within six weeks from today, i.e. on or before 02.05.2022, in letter and spirit.

4. Statement is taken on record.

5. It is made clear that if Order dated 19.12.2019 is not complied with by 02.05.2019 and an intimation to this effect is received by this Court, then Deputy Inspector General of Police (PERS), Central Reserve Police Force, shall be present in Court to show cause as to why proceedings under Section 12 of the Contempt of Courts Act, 1971, be not initiated against him.

6. With these observations the instant petition is disposed of along with the pending application(s), if any.

7. List on 06.05.2022, for compliance.

SUBRAMONIUM PRASAD, J MARCH 28, 2022 Rahul Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA CONT.CAS(C) 629/2021 Page 2 of 2 Signing Date:05.04.2022 18:09:33