LAWS(UTN)-2010-8-232

SUDEEP SINGH AND ANR. Vs. RAJKAMAL

Decided On August 25, 2010
Sudeep Singh And Anr. Appellant
V/S
Rajkamal Respondents

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal is directed against judgment and order dated 16.08.2010, passed by learned Single Judge of this Court, in Civil Contempt Petition No. 72 of 2010 whereby the said Court has directed the appellant to comply with order dated 30.12.2009 passed in writ petition No. 23 (S/S) of 2005 and it is further observed that in default of compliance, the appellant shall appear on 06.09.2010 so that Court may frame the charge.

(3.) IN the above circumstances, we do not find any illegality in the impugned order dated 16.08.2010 passed by learned Single Judge in Civil Contempt Petition No. 72 of 2010, as without there being stay order, the appellants were bound to comply the directions issued by the Writ Court. Learned Counsel for the appellants submitted that since there is no vacancy, and appeal is also pending, it is difficult for the appellant to comply the order at this stage.