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Judgment
arsimran Singh Sethi, J
File has been taken for hearing through video conference due to Covid-19 pandemic.
CM-7230-CII-2020
Present application has been filed for preponement of contempt petition, which is adjourned for 10.08.2020.
Counsel for the applicant-petitioner prays that the hearing of the contempt petition, which is adjourned for 10.08.2020 be preponed to today.
Notice of the application to the counsel for the opposite side. Mr. Pawan Kumar Longia, learned Deputy Advocate General, Haryana, who appears
through video conference, accepts notice on behalf of the respondents and raises no objection for preponement of the hearing of the present petition to
today.
Keeping in view the above, the aforesaid application is allowed. The hearing of contempt petition i.e. COCP No. 694 of 2020 is preponed to today and
the same is taken up for hearing.
COCP No. 694 of 2020
In the present contempt petition, the petitioner alleges the violation of the order dated 15.03.2018 (Annexure P-1) passed by this Court in CWP No.
6437 of 2018 titled as Dharamvir Singh Vs. State of Haryana and others.
Learned counsel for the petitioner argues that this Court had given direction to the authorities vide order dated 15.03.2018 (Annexure P-1) to decide
the representation of the petitioner dated 12.02.2018 (Annexure P-8 attached with the writ petition) by passing appropriate speaking order within a
period of four months but the respondents have not passed any order on the representation mentioned above as submitted by the petitioner and have
intentionally and willfully disobeyed the order dated 15.03.2018 (Annexure P-1) passed by this Court and have made themselves liable to be proceeded
against under the Contempt of Courts Act, 1971.
Learned State counsel submits that the claim of the petitioner is already under consideration and appropriate orders in pursuance to the direction given
by this Court on 15.03.2018 will be passed within a period of two weeks from today and the same will be conveyed to the petitioner as well.
Learned counsel for the petitioner submits that keeping in view the statement of learned State counsel, petitioner does not press this contempt petition
any further.
Disposed of as having been not pressed.
It is made clear that the undertaking recorded on behalf of learned counsel for the respondents above, be implemented without any fail and any
violation of the same will be viewed seriously by this Court, in case brought to the notice of this Court.