Rajasthan High Court - Jodhpur
Alka Matoria vs Sh. Rajeev Kumar Bhakal on 26 November, 2014
Bench: Govind Mathur, Prakash Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
D.B. CIVIL CONTEMPT PETITION NO.143/2013
Alka Matoria
Versus
Sh. Rajeev Kumar Bhakal
Date of Order :: 26.11.2014
PRESENT
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE PRAKASH GUPTA
Mr. Himmat Jagga for the petitioner
Mr. D.D. Chitlangi for the respondent
BY THE COURT :
This contempt petition is preferred alleging deliberate and wilful non-compliance of the directions given by this court in D.B. Civil Writ Petition No.12471/2012 decided on 21.12.2012.
Learned counsel for the respondent while tendering unconditional and unqualified apology states that though delayed, compliance of the directions given has already been made.
While accepting the apology, we deem it appropriate to discharge the notices issued to the respondent for initiating contempt proceedings as per the provisions of the Contempt of Courts Act, 1971. The contempt petition is disposed of, accordingly.
[PRAKASH GUPTA], J. [GOVIND MATHUR], J. Pramod