SUDESH KUMAR SHARMA Vs. YUGAL KISHORE PANT

JUDGEMENT

(1.) The present Contempt Petition has been filed alleging wilful disobedience of an order dtd. 23/3/2023, passed in Writ Petition (S/B) No.364 of 2020.

(2.) The petitioner had placed the judgment of the Hon'ble Supreme Court dtd. 4/11/2022, passed in Special Leave Petition (C) No.8658-8659 of 2019 (Civil Appeal No.8143 of 2022 and 8144 of 2022), in the said Writ Petition (S/B) No.364 of 2020. The Hon'ble Division Bench issued the following directions:-

(3.) Heard Mr. Piyush Tiwari, learned counsel for the petitioner, Mr. Aditya Pratap Singh, learned counsel for the respondent no.1 and Mr. Rajesh Sharma, learned counsel for the respondent no.2.