RAJBIR SINGH Vs. RAJEEV VERMA

JUDGEMENT

(1.) THIS petition is predicated on the non compliance of the judgment of this Court in Writ Petition (C) No.2739/2004, dated 28th May, 2013, whereby the following directions were issued:

(2.) IT is the case of the petitioner that no steps whatsoever have been taken till date towards the implementation of the said judgment. It is also alleged that the petitioner has also separately intimated the respondent with regard to the aforesaid judgment, on 8th July, 2013 and 15th July, 2013; besides having repeatedly reported for duty as envisaged in the aforesaid judgment.

(3.) MR . Abhey N. Das, Advocate, enters appearance and accepts notice. He states that, as a matter of fact, the respondent has filed a Letters Patent Appeal against the judgment of the learned Single Judge in Writ Petition (C) No.2739/2004 delivered on 28th May, 2013, which is the subject matter of the instant contempt petition, by filing No.128666/2013. He submits that the appeal was initially filed on 26th August, 2013 and has been refiled thereafter on 6th September, 2013.