SH. AMAR CHAND Vs. SH. R.D. DHIMAN

JUDGEMENT

(1.) THE Petitioner appears to have certain grievance with regard to the order passed by the Respondent. According to the Petitioner same is in violation of the spirit of the judgment. Having gone through the detailed reply filed by the Respondent we do not find any contemptuous conduct on the part of the Respondent so as to proceed against the Respondent under the provisions of the Contempt of Courts Act. It appears that the Petitioner's grievance is with regard to the order of Respondent. That the Petitioner has to pursue in appropriate proceedings. In contempt proceedings, Petitioner cannot expect to get order on merits after varying or setting aside the order already passed. Therefore, reserving the liberty to the Petitioner to pursue his grievance in appropriate proceedings, the COPC is dismissed. Rule discharged.