Rajasthan High Court - Jaipur
Ved Prakash Sharma vs Smt Aparna Arora And Anr on 6 August, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 35/2018
Mohammed Riyaz Abbasi And Ors
----Petitioner
Versus
Smt Aparna Arora And Ors
----Respondent
Connected With S.B. Civil Contempt Petition No. 41/2018 Ved Prakash Sharma
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 43/2018 Kailash Chand Sharma
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 170/2018 Sudarshan Singh
----Petitioner Versus Smt Aparna Arora And Ors
----Respondent S.B. Civil Contempt Petition No. 87/2018 Rohitashwa Kumar Sharma
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 89/2018 Narayan Lal Berva
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 88/2018 Rafiq Ahmed Kaji (2 of 4) [CCP-35/2018]
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 85/2018 Mukesh Mathur
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 90/2018 Jitendra Sharma
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent S.B. Civil Contempt Petition No. 86/2018 Govind Changani
----Petitioner Versus Smt Aparna Arora And Anr
----Respondent For Petitioner(s) : Mr.S.P. Mathur For Respondent(s) : Mr.Anurag Sharma, AAG with Mr.Aniroodh Mathur HON'BLE MR. JUSTICE ALOK SHARMA Order 06/08/2018 The order dated 2.2.2017 passed by the Court in SBCWP No.4555/2016 and other connected matters, which was directed by the Court to be complied with within four months, has not yet been complied. This cannot be countenanced with rule of (3 of 4) [CCP-35/2018] law is to sustain and for the people to continue to have faith in the administration of justice and the efficacy of the Court's final order/s.
Mr.Anurag Sharma, AAG for the respondent-State submitted that an application for recall/ modification of the order dated 6.5.2016 passed by the Principal Seat at Jodhpur in CWP No.1646/2013 titled Pramod Bhandari & Others vs. State of Rajasthan & Others on which the order dated 2.2.2017 in the present case was founded, has been moved on 13.7.2018. For whatever such an application is worth, that is for the concerned Court to determine. But it is clearly after a delay of about 2 years.
And it cannot be cause of escape for the respondents from complying with the Court's order dated 2.2.2017. In the circumstances, the Principal Secretary (Mines) is directed to ensure comply with the order dated 2.2.2017 passed in SBCWP No.4555/2016 within four days from today failing which she is directed to be present in Court on 10.8.2018 to answer for compounded contempt as contempt for non-compliance within (4 of 4) [CCP-35/2018] four months as directed by the Court in its order has already been made out.
Put up on 10.8.2018 at 02:00 PM.
A copy of this order be supplied to Mr.Anurag Sharma, AAG for onward transmission and compliance.
(ALOK SHARMA), J Himanshu/44-53 Powered by TCPDF (www.tcpdf.org)