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Judgment
12 paragraphs · 215 wordsKH. Nobin Singh, J
This contempt case has been filed on the allegation that the order dated 24-04-2018 passed by this court has not been complied with. In the contempt
case, an affidavit has been filed to the effect that a writ appeal has been preferred against the said order.
Shri Kh. Tarunkumar, learned counsel appearing for the petitioner submits that the writ appeal was preferred along with an application for condonation
of delay, which has even not been disposed of and the respondents are not bothered despite the order dated 16-08-2021 being passed by this court
granting opportunity to them to approach the Division Bench praying for an appropriate order.
It may be noted that three years have lapsed from the day when the impugned order was passed by this court.
In view of the above, one more opportunity, in the interest of justice, is given to the respondents for filing a substantive affidavit, if so desired, by them
failing which, the contempt proceeding will be continued and issues will be framed on the returnable date for which the contemnors/respondents are
directed to remain present in this court on the next date.
List these matters on 15-09-2021.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.