VINOD JASMATBHAI RUPAPARA Vs. ANJU SHARMA

JUDGEMENT

(1.) This is an application for contempt under Article 215 of the Constitution of India with the provisions of Contempt of Court Act , 1971 seeking following reliefs: - "10. That applicant humbly prays before this Hon 'ble Court as under: - A. Be pleased to suitably punish the respondent no 2 for deliberate and wilful dis- obedience of the order of this Hon'ble court dated 24.06.19 (Annexure I) and further be pleased to direct the respondents to comply with the order in its full letter and spirit. B. Any other and further relief in the interest of justice may kindly be granted."

(2.) This Court issued notice on 20.07.2020. The grievance on the part of the applicant is non- compliance of the directions issued by this Court in judgment and order dated 24.07.20 in Special Civil Application No. 13116 of 2017.

(3.) Apt would be to reproduce the relevant paragraphs as under:-