ARJUN SINGH Vs. R.D. DHIMAN

JUDGEMENT

(1.) We have heard Shri Rajesh Kumar Gautam, learned counsel appearing on behalf of the petitioners and Shri K. M. Nataraj, learned ASG along with Shri Abhinav Mukerji, learned counsel appearing on behalf of the respondents/contemnors.

(2.) It also emerges from the record that thereafter, after notice was issued by this Court in the present contempt proceedings, the respondents came out/filed a compliance report on affidavit in which it was stated that the judgment and order passed by this Court of which the non-compliance is alleged has been fully complied with. The same was disputed by the petitioners. A detailed affidavit dtd. 9/4/2022 was filed pointing out non-compliance. Thereafter, learned counsel for the respondents took time and a further affidavit dtd. 16/4/2022 was filed and the respondents came out with a corrigendum and again submitted that on issuance of the corrigendum, the judgment and order passed by this Court has been fully complied with. The aforesaid was also disputed and the matter was adjourned to today so as to enable the respondents to file a further counter tendering unconditional apology and to see to it that the judgment and order passed by this Court of which the contempt is alleged is fully and truly complied with.

(3.) We direct that the present order be placed before the Managing Director and Chairman of the HP State Electricity Board for perusal so that they should know what is happening in their establishment.