SWARAN SINGH Vs. DR. YASHPAL MITRA AND ANOTHER

JUDGEMENT

(1.) THE petitioner has filed this contempt petition complaining that respondent No. 2 Gurmit Singh Sodhi has been running a Clinic in the name and style of Sodhi Clinic at Village Kale Ghanupur, Chheharta, Amritsar despite the fact that a specific direction has been issued by a Division Bench of this court in public interest i.e. CWP No. 11054 of 2012 vide order dated 22.8.2012. The judgment passed reads as follows: -

(2.) COUNSEL for the petitioner insists that respondent No. 2 Gurmit Singh Sodhi has camouflage the circumstances to mislead this court and to defeat the objective of the order passed by this court in the writ petition to restrain him from running a clinic. It has been further submitted that all efforts have been made to get this contempt petition dismissed in order to enable Gurmeet Singh Sodhi to commit the mischief again in violation of the undertaking given by him in CWP No. 11054 of 2012.