CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2018) 12 CAT CK 0074

Dr. Anupma Singh And Ors vs Raajiv Yaduvanshi And Anr

Central Administrative Tribunal · Decided on 10 December 2018

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Disposed Off
CASE NUMBER
Contempt Application No. 84 Of 2018, Original Application No. 238 Of 2015
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 162 words

L. Narasimha Reddy, J

1.

This contempt case is filed alleging that the respondents did not implement the directions issued in OA No.238/2015.

2.

Heard Ms. Kumud Lata Das, learned counsel for the applicant and Mrs. Priyanka Bhardwaj, learned counsel for the respondents.

3.

OA No.238/2015 was disposed of along with OA No.604/2014 through a common order dated 23.05.2017. It is brought to our notice that the respondents herein filed W.P. (C) No.1265/2018 against the aforesaid common order, insofar as it concerns OA No.604/2014, and the Hon'ble High Court stayed the same on 12.02.2018.

4.

It may be true that the respondents did not file any writ petition against the common order, referable to OA No.238/2015. However, once the common order is stayed, the respondents cannot be expected to implement the same.

The contempt is closed, leaving it open to the petitioner to avail the remedies depending upon the outcome of the writ petition. There shall be no order as to costs.