(1.) Notice. Mr. Vaibhav, Advocate vice Mr. Naresh Kaul, Advocate, appears and waives service of notice on behalf of the respondents.
(2.) The petitioner has filed this contempt petition with the allegation that the respondents have failed to comply with the judgment passed by this Court on 26/7/2021 in CWP No. 2097 of 2021 titled Joginder Pal vs. The Himachal Pradesh Tourism Development Corporation Ltd and another.
(3.) It is more than settled that a contempt would only lie in case there is deliberate and willful disobedience of the orders on the part of the respondents. Mere non- compliance of the judgment itself cannot therefore be a ground for filing of a contempt petition as it is always open for the aggrieved party to file an execution petition.