PAN SINGH Vs. H.K. UPRETI

JUDGEMENT

(1.) By means of present contempt petition, the petitioners/applicants seek to call upon the opposite parties and punish them suitably for willful disobedience of the judgment and order dated 17.11.2015 passed by this Hon'ble Court in writ petition no. 2229 (S/S) of 2015, titled as Jagdish Chandra and others vs. State of Uttarakhand and others.

(2.) The order sought to be executed is being reproduced herein below for convenience:

(3.) It is the submission of learned counsel for the applicants that the casual approach on the part of the respondents should not be tolerated and strict action should be initiated against the alleged contemnors.