Havildar Prem Chand Sharma v. Union Of India & Ors.

Learned counsel for the petitioner submits that the order of the Delhi High Court passed in W.P. (C) No. 5315/08 has not been complied with by the authority concerned despite the fact that the authority requested for two months extension of the compliance period which was granted by the Delhi High Court.

It is a matter of Civil Contempt as the order of the Delhi High Court has not been complied with. This court has no jurisdiction.

Accordingly the present application is hereby dismissed.

File be consigned to Record Room.