M/S GTL INFRASTRUCTURE LIMITED Vs. SHRUTI SINGH

JUDGEMENT

(1.) Petitioner has approached this Court under Sections 10 and 12 of the Contempt of Courts Act, 1971 for non-compliance of order dated 12.7.2013 passed in CWP No.13288 of 2013.

(2.) As per order dated 17.2013, the respondents were directed to decide the representation by passing a speaking order within a period of one month from the date of receipt of certified copy of the order which was supplied to the respondents but no action was taken.

(3.) The petitioner filed contempt petition in which notice of motion was issued on 5.2014. Thereafter, case was adjourned on various dates and ultimately vide order dated 12.1.2017, it was ordered that in case the order was not complied with within a period of one week, respondent No.2 was to be present in Court on the next date of hearing. The case was not taken up on the date fixed and it was adjourned for 8.5.2017 i.e. today.