SUSHIL SHARMA Vs. J.S. RANA

JUDGEMENT

(1.) Learned counsel for the petitioner stated at the Bar that respondent has complied with the directions issued by this Court and made the payments with interest @ 7% as awarded and recorded in the judgment but the respondent had to pay interest @10% per annum which is recorded in the order made by this Court in CWP No. 455 of 2011 titled Rajinder Singh Jishtu Vs. State of HP and others , and further in the order made by this Court in Execution Petition No. 147 of 2014 titled Sushil Sharma Vs. State of HP and others dated 27.10.2014.

(2.) The core question involved in this Contempt Petition is whether any Court can direct the judgment-debtor-respondent in the writ petition to comply with the judgment in a contempt petition or in an Execution petition adding and subtracting the judgment? The answer is in the negative for the following reasons.

(3.) This Court has passed the judgment in CWP No. 455 of 2011, and directed as under.