LAWS(UTN)-2026-2-27

AJIT SINGH Vs. SURESH KUMAR TOMAR

Decided On February 10, 2026
AJIT SINGH Appellant
V/S
Suresh Kumar Tomar Respondents

JUDGEMENT

(1.) This Contempt Petition has been filed alleging wilful disobedience of an order dtd. 7/4/2025, passed in Writ Petition No.2014 of 2023 (S/S). By the said order, the following direction was issued:-

(2.) Heard Mr. Pankaj Miglani, learned counsel for the petitioner and Mr. Jagdish Singh Bisht, learned Standing Counsel for the respondent.

(3.) Compliance Affidavit has been filed by the respondent.