NIHAL SINGH Vs. A J Y PARSHAD

JUDGEMENT

(1.) Petitioner complains that the judgment in CWP No. 8261 of 2010 has not been complied with within the time granted by this Court. It is seen from the reply that the judgment has been complied with by passing Annexure R-4, order, though belatedly.

(2.) Learned counsel for the petitioner submits that application for extension of time had already been filed before this Court. Still further, it is pointed out that Annexure A-4, order is not passed by the respondent, but by his successor-inoffice. Learned counsel for the petitioner submits that he may be granted liberty to challenge the order on all available grounds.

(3.) In view of the above submissions, the present contempt petition is dismissed. Rule is discharged,with a liberty to the petitioner to pursue his remedies against Annexure A-4 in appropriate proceedings. No costs.