DEV SINGH NEGI Vs. SAVIN BANSAL & ANOTHER

JUDGEMENT

(1.) By means of present civil contempt petition, petitioner seeks a direction from this Court to call the opposite

(2.) Heard learned counsel for the petitioner and perused the judgment and order dated 28.09.2015, passed by the Division Bench of this Court, which judgment and order is sought to be enforced by the petitioner.

(3.) Learned Government Pleader made the following statement before the Division Bench of this Court on 28.09.2015. Relevant portion of the same is reproduced hereunder for ready reference: