Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4084 of 2015
Applicant :- Veer Singh
Opposite Party :- Colonel Abhishesh, C.C.G.D.A., R.K. Puran New Delhi
Counsel for Applicant :- Girish Kumar Singh
Hon'ble Ran Vijai Singh,J.
Heard Sri Girish Kumar Singh, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 11.7.2014 passed by
this Court in Writ A No. 25788 of 2008 (Veer Singh Vs. Union of India
and Others), by which the writ petition was disposed of with the
direction to consider and decide the grievance of the applicant within a
period of four months from the date of receipt of certified copy of the
order.
It has been stated that in spite of service of the certified copy of the
order on 5.9.2014 , the order of the writ Court has not been complied
with.
Prima facie, a case for willful disobedience of the order dated 11.7.2014
passed by this Court in Writ A No. 25788 of 2008 is made out.
However, considering the facts and circumstances of the case, without
issuing any notice at this stage, one more opportunity is given to comply
the order dated 11.7.2014 passed by this Court in Writ A No. 25788 of
2008 within a period of three months from the date of receipt of a
certified copy of the order of this Court. In case the order is not complied
with within the aforesaid period, the applicant shall be at liberty to
approach this Court again.
With the aforesaid observation/direction, this application is disposed of.
Order Date :- 15.7.2015
Amit Mishra
Neutral Citation No. - 2015:AHC:93546