Baldev Singh Bains vs Rigved Thakur And Ors

Sandeep Sharma, J

By way of present contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the

respondents for having willfully and intentionally disobeyed the directions contained in order dated 7.1.2020, whereby the Division Bench of this Court

while modifying interim order dated 17.4.2019, passed in CMP No. 3158 of 2019, ordered that respondent No. 5 be put in possession of the property in

question with immediate effect. Since no action, whatsoever, came to be taken at the behest of the respondents towards the implementation of the

aforesaid order passed by the Division Bench of this Court, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, while accepting the notice on behalf of respondent No.1, fairly submits that though he

has every reason to presume that by now, order alleged to have been violated must have been complied with in its totality, but if not, same would be

definitely complied with within a period of two weeks from today.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court sees no reason to keep the present petition

alive and accordingly, same is closed with direction to the respondents-contemnors to do the needful in terms of order dated 7.1.2020, positively within

a period of two weeks, failing which, petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law

is taken against the respondents-contemnors. Notices issued to respondents are discharged at this stage. Copy of contempt petition, if not already

supplied, be supplied to the learned Additional Advocate General, today during the course of the day, enabling him to get the needful done within the

stipulated period.