Himachal Pradesh High Court
Kaul Chand vs . Sudhir Katoch on 4 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kaul Chand vs. Sudhir Katoch .
CMP-T No.549 of 2022 in COPC (T) No. 15 of 2020 04.07.2022 Present Mr. Maan Singh, Proxy Counsel, for the petitioner.
Ms. Sneh Bhimta, Proxy Counsel, for the respondent.
By way of instant application, prayer has been made on behalf of the applicant/petitioner for revival of COPC(T) No.15 of 2020, which was disposed of by this Court vide judgment/order dated 1.9.2020. Perusal of aforesaid judgment/order reveals that this court having taken note of the undertaking given by learned counsel representing the respondent that judgment/ order alleged to have been violated, if not already implemented, shall be implemented/ complied with positively within two weeks, disposed of the contempt petition with the direction to respondent to do the needful, if not already done, within two weeks. Since, no steps whatsoever have been taken by the respondent towards implementation of judgment/order alleged to have been violated, applicant/petitioner has approached this Court in the instant proceedings, praying therein for revival of the contempt petition.
Learned proxy counsel representing the respondent, prays for and is granted two weeks' time to comply with/ implement the judgment/order, alleged to have been violated, failing which, respondent shall remain present in Court.
List on 26.07.2022.
(Sandeep Sharma) Judge 4th July, 2022 (shankar) ::: Downloaded on - 04/07/2022 20:04:18 :::CIS