Veer Singh v. Colonel Abhishesh, C.C.G.D.A., R.K. Puran New Delhi

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