Champa Devi vs Sanjay Gupta 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 order dated 12.4.2017 passed by the Erstwhile HP State Administrative Tribunal in OA No. 1364 of 2017, whereby the Tribunal below while calling for reply from the respondents directed them to pay due and admissible amount of grant-in-aid to the petitioner within a period of thirty days from the production of the copy of the order. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction issued by the Tribunal, petitioner has approached this Court in the instant proceedings.

Mr. Sudhir Bhatnagar, learned Additional Advocate General, representing the respondents/State states that though he has every reason to presume that by now, judgment/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 continue with the aforesaid proceedings and accordingly, same are closed. However, respondents-contemnors are directed to do the needful in terms of order/judgment alleged to have been violated within a period of two weeks, failing which they would aggravate the contempt and 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.