HARJEETSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We must express our strong displeasure at the manner in which the opposite parties have conducted themselves. Despite the order of this Court dated 6th April, 1995, the Excise Commissioner has not passed an order, as directed. The fact that this Court directed him to pass a final order expeditiously and without making unnecessary delay, was sufficient indication to him that the order had to be complied with forthwith. Whenever a Court grants time for compliance of the order, the person commanded may comply with the order within the time granted, otherwise the order has to be implemented forthwith and/or within a reasonable time. It is no excuse that no time limit has been fixed by the order of this Court. On the contrary, the use of the words "expeditiously and without making unnecessary delay" are quite clearly indicative of the fact that the order of this Court had to be complied with without delay.

(2.) As a last chance, we adjourn this application to 19th January, 1996, by which date our order must be complied with, failing which the opposite parties No. 2 is directed to be present in this Court on 22nd January, 1996, to answer the charge of contempt.

(3.) Let a copy of this order be given to Counsel for the opposite parties. Directed Accordingly.