T. MADHU Vs. SHAMSHER SINGH RAWAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Government Pleader for Services-I for the respondent No.1, and the learned standing counsel for the 2nd respondent.

(2.) This Contempt Case is filed for non implementation of the order in Writ Petition No.5730 of 2020 dtd. 12/3/2020.

(3.) The respondents herein are the respondents in the said writ petition and the operative portion of the order in the said writ petition is as follows: