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Judgment
9 paragraphs · 149 wordsVivek Singh Thakur, J
Copy of Office Order dated 31.07.2020 passed in compliance of order passed by the Court, has been placed on record, alongwith instructions
received in the office of learned Advocate General from Engineer-in-Chief, Jal Shakti Vibhag, Shimla.
Undoubtedly, there is delay in complying with the judgment passed by the Court, however, in reply to the contempt petition, without extending any
justification to the delay, unconditional, unqualified and sincere apology has been tendered. It is expected from the respondents to remain careful in
future in the matters of compliance of order of the Court.
Accepting unconditional, unqualified and sincere apology of the respondents, present contempt petition is closed and disposed of with liberty to the
petitioner to file fresh petition for redressal of his grievances, if any survive, in accordance with law, as per legal advice. Pending application(s), if any,
also stand disposed of.