himachal pradesh high court

Himachal Pradesh High Court: The Division Bench of Ramachandra Rao, CJ and Jyotsna Rewal Dua, J., opined that even before the registration of contempt case against the Vice Chancellor of Himachal Pradesh, National Law University (‘HPNLU’), the Single Judge could not have given a finding that she had committed wilful disobedience of this Court’s order and thus, temporarily stayed the order dated 09-01-2024, passed by the Single Judge.

The Single Judge of the present Court, vide order dated 09-01-2024, directed the Registry to register the contempt case against the Vice Chancellor of the HPNLU. However, the Court opined that even before the registration of contempt case against the Vice Chancellor of the HPNLU, the Single Judge could not have given a finding that she had committed wilful disobedience of this Court’s order. Therefore, the Court opined that there should be an interim stay of the impugned order of the Single Judge to the extent that he had directed the Registry to register the contempt case against the Vice Chancellor of the HPNLU, and all other consequential proceedings, until further orders.

The matter would next be listed on 22-04-2024.

[Dr. Nishtha Jaswal v. Mitesh Jorwal, 2024 SCC OnLine HP 59, Order dated 12-01-2024]


Advocates who appeared in this case:

For the Appellants: Amar Vivek Aggarwal, Advocate and Rajesh Kumar Parmar, Advocate

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