JODH SINGH Vs. ROHIT JAMWAL

JUDGEMENT

(1.) Since common facts and law are involved, therefore, both the Contempt Petitions are taken up together for final adjudication.

(2.) By way of contempt petition No.4295 of 2013 titled Jodh Singh Versus Rohit Jamwal, petitioner has invoked the jurisdiction of this Court under Section 12 of the Contempt of Courts Act, 1971, (for short the Act) for initiating contempt proceedings against the respondent for willful non-compliance of orders dated 16.7.2012 and 27.8.2012, passed in CWP No.5557 of 2012, titled Jodh Singh versus H.P.State Electricity Board.

(3.) By way of COPC No.195 of 2016, titled Inder Singh Verma versus Tarun Shridhar and others, the petitioner has invoked the jurisdiction of this Court since, as alleged, the respondents have willfully disobeyed the judgment passed by this Court in CWP No. 1777 of 2013, decided on 16.5.2015.