MADAN KUKRETI Vs. RAZA ABBAS & OTHERS

JUDGEMENT

(1.) By means of present civil contempt petition, the petitioner seeks that appropriate proceedings under Contempt of Court Act be drawn against the respondents / opposite parties by awarding appropriate punishment to them and they be directed to comply the order dated 26.02.2013, passed by this Court, in WPPIL no. 103 of 2011, titled as Dinesh Bhardwaj vs State of Uttarakhand and others.

(2.) One of the objectives of contempt jurisprudence is the enforcement and compliance of the order of the Court. Having perused the order dated 26.02.2013, disobedience of which has been complained of, it is clear that no specific time frame was granted in the order sought to be executed. Operative portion of said judgment and order is being reproduced here-in-below for reference:

(3.) Reiterating the order passed by Hon'ble Division Bench of this Court, this Court desires that the order dated 26.02.2013 (passed by Hon'ble Division Bench) be complied with by the respondent concerned, in letter and spirit, at the earliest possible.