KASTURI LAL AND ORS. Vs. REVA KUMARI

JUDGEMENT

(1.) This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 03.06.2019 passed in WP(C) No. 2080/2019, operative portion whereof reads as under:

(2.) In response, the respondents have filed compliance report and have placed on record a detailed consideration order i.e. Order No. 15-ARI (Trgs) of 2020 dated 16.07.2020, perusal whereof indicates that the case of the petitioners in compliance to the judgment passed by this Court has been considered by the respondents, but the same has been found has been considered by the respondents, same has not been found untenable and, therefore, rejected. Be that as it may, given nature of directions passed by this Court, order dated 16.07.2020 represents the compliance of judgment dated 03.06.2019 passed in WP(C) No. 2080/2019 and, therefore, no case for initiation of contempt proceedings against the respondents is made out. Accordingly, proceedings in this contempt petition are closed. It shall, however remain open to the petitioners to work out their remedy against the consideration order dated 16.07.2020 (supra) in accordance with law, if aggrieved and so advised.