ANIL GAUTAM Vs. H.K. AGGARWAL

JUDGEMENT

(1.) This contempt petition has been filed by one of the writ petitioners on the ground of alleged violation of the order passed by this Court on 28.1.2020 (Annexure P-l) in CWPNo.l 1653-2015. The said order reads as under:-

(2.) Learned counsel for the petitioner contends that the required documents were submitted by the petitioner on 7.2.2020. He has invited the attention of the Court to the forwarding letter addressed to the Registrar, Pandit B.D. Health Sciences, Rohtak (respondent No.l). He submits that despite this compliance made by him within the stipulated period of 2 weeks, the respondents have failed to comply with the direction given by this Court in the order dated 28.1.2020. According to him, the representation submitted by petitioner has also failed to evoke any response.

(3.) It is prayed that the contempt proceedings be initiated against the respondents for willful disobedience of the order dated 28.01.2020 passed by this Court.