DR. ANAND RAI BANSAL Vs. ALOK NIGAM

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) Today, upon Mr. Moudgil having raised a contention that the Committees' decision dated 05.06.2020, has now first seen the 'light of day' only yesterday, by which it has already made its recommendation pursuant to the order of this court dated 15.10.2019, Mr. Patwalia, learned senior counsel appearing for respondent no.3, very fairly does not dispute the fact that even the said respondent has become aware of the recommendation having been made, only yesterday, upon learned counsel for the University having forwarded that decision to both learned counsel.

(3.) Mr. Patwalia on the other hand again submits that this court while sitting in contempt jurisdiction would not go into the correctness, or otherwise, of the recommendation made by the Committee, but would only see as to whether the order of this court has been complied with, or not.