DEEPAK KUMAR MOHANTY Vs. ARVIND SINGH

JUDGEMENT

(1.) The Petitioner through this CONTC has challenged the willful disobedience by the Opp. Parties in violation of the order dtd. 6/4/2021 passed by this Court in W.P(C) No. 2688 of 2016,. The Opp. Parties had participated in the hearing of the aforementioned Writ Petition and at the time of passing of the judgment dtd. 6/4/2021 and have nevertheless willfully disobeyed the said judgment passed by this Court.

(2.) The brief fact of the case is that:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions.