KUNDANBHAI Vs. NITIN SANGWAN, DIRECTOR OF FISHERIES

JUDGEMENT

(1.) By way of this contempt petition, it is alleged that since order dtd. 25/6/2021 is not complied with, respondents are guilty of civil as well as criminal contempt and requested to take appropriate steps.

(2.) Pursuant to such assertion made by applicants, Coordinate Bench was pleased to pass an order on 9/12/2021 while issuing notice:-

(3.) Thereafter, matter was placed before this Court on 6/4/2023, wherein Court was constrained to pass an order since directions were not complied with despite earlier order, as indicated above, and as such following order is passed on 6/4/2023:-