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Vinod Kumar v. Sh. M. Ravi Kiran (ips) Igp South Line Rewari, Haryana

Vinod Kumar v. Sh. M. Ravi Kiran (ips) Igp South Line Rewari, Haryana

(High Court Of Punjab And Haryana)

COCP-1446 of 2022(O&M) | 26-07-2022

ANIL KSHETARPAL, J

1. Complaining the wilful violation of the order dated 14.03.2022, passed in Civil Writ Petition No.5005 of 2022 (Vinod Kumar vs. State of Haryana and others), the petitioner has filed this petition under Section 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India. The operative part of the order passed on 14.03.2022, reads as under:-

“In view of the above, the present petition is disposed of by directing the respondents to take a decision on the legal notice dated 17.11.2020 (Annexure P-5) of the petitioner, within a period of two months from the date of receipt of certified copy of this order, in accordance with law”

2. Mr. Harsh Vardhan, Assistant Advocate General, Haryana, enters appearance on behalf of the respondent and places on file a copy of the order passed by the Inspector General of Police, South Range, Rewari, on 26.04.2022.

3. In view thereof, no further order is required to be passed.

4. Disposed of accordingly.

5. All the pending miscellaneous applications, if any, are also disposed of.

Advocate List

  • Mr.Farukh Abdullah, Advocate, for the petitioner.

  • Mr. Harsh Vardhan, AAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE ANIL KSHETARPAL
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/16004
Head Note

Contempt of Courts Act, 1971 — S. 11 and S. 12 — Wilful violation of order of Supreme Court — Dismissal of contempt petition in view of order passed by Inspector General of Police — All pending miscellaneous applications also disposed of — Constitution of India — Art. 215