BAHADUR SINGH Vs. JASPREET KAUR TALWAR

JUDGEMENT

(1.) We have heard Mr. Ajay Bansal, learned Advocate in support of the contempt petitions and Ms. Ranjeeta Rohatgi, learned Advocate for the State.

(2.) The instant Contempt Petitions arise out of the Order dtd. 10/1/2018 passed by this Court disposing of Special Leave Petition preferred by the Principal Secretary, Government of Punjab, PWD Public Health & Others, in terms of the judgment rendered by this Court in State of Punjab & Ors. v. Jagjit Singh & Ors., (2017) 1 SCC 148.

(3.) Paragraph 55 of the decision in Jagjit Singh (supra) was to the following effect: