MY HINDUSTAN PAINTS Vs. RISHI RAJ SINGH

JUDGEMENT

(1.) Read orders dated 24.01.2018, 6.03.2018 and 12.04.2018. Today when the matter taken up for consideration the learned senior Government Pleader submits that pursuant to the directions contained in the orders above all effective steps have been taken to ensure that the directions contained in the judgment have been fully complied with. He also submits that police personnel have also been deputed in the area to ensure that the persons coming to purchase alcohol from the beverages corporation behave in a dignified manner without causing trouble to anyone, including the petitioner and also to make sure that there is no traffic snarls in the area on account of haphazard and indiscipline parking. The learned Government Pleader submits that the police will ensure that the situation as on today is maintained without any problems for the petitioner or for the other neighbours in the future also.

(2.) Taking note of the submission made by the learned senior Government Pleader, I am of the view that it will not be necessary to keep this Contempt of Court Case pending any longer on the files of this Court. Since all effective steps are reportedly taken at the hands of the respondent herein, I deem it appropriate to close this Contempt of Court Case, however reserving liberty to the petitioner to approach this Court for a rehearing if the submissions made by the learned Government Pleader are found to be inaccurate in future.