JANKI GIRISHCHANDRA SHAH Vs. JAYANTI S. RAVI, IAS

JUDGEMENT

(1.) The present application is filed under Section 12 of the Contempt of Courts Act for not complying with the order dated 29.11.2019 passed by the learned Single Judge in Special Civil Application No.4932 of 2018 and confirmed by the Division Bench of this Court vide order dated 25.02.2020 passed in Letters Patent Appeal No.192 of 2020.

(2.) Mr.Manoj Agrawal, Additional Chief Secretary, Health and Family Welfare Department has joined the hearing of the present application filed under the Contempt of Courts Act. He states that the order dated 25.02.2020 passed by the Division Bench in Letters Patent Appeal No.192 of 2020 is challenged before the Hon'ble Supreme Court in the year 2021. He requests for time. He also states that the authority shall circulate the Special Leave Petition at the earliest. He further states that in absence of any order from the Hon'ble Supreme Court, the order shall be complied with within a period of four weeks hereinafter subject to the outcome of the Special Leave Petition.

(3.) On the other hand, Mr.Tanna, learned senior counsel for the applicant would submit that the Special Leave Petition was filed before the Hon'ble Supreme Court in the month of April 2021 and the State supposes to remove the defect in the matter within 90 days, however, till date nothing has been done.