N. SHEELA DEVI Vs. PANKAJ KUMAR BANSAL

JUDGEMENT

(1.) This Contempt Petition is filed alleging wilful disobedience of the order passed by this Court dtd. 28/7/2021 in WMP.No.13653/2021 in WP.No.12852/2021.

(2.) The petitioner in the contempt petition is an employee of M/s.TIDCO. Challenging the order of transfer on 11/6/2021, the petitioner filed WP.No.12852/2021. This Court granted an order of stay for a period of three weeks. It was also observed that taking note of the pandemic situation due to COVID-19, an order of stay was granted for a period of three weeks on 17/6/2021.

(3.) It should be noticed that this Court was probably prompted by the COVID situation to grant an interim order. However, this Court extended the interim order for a further period of three weeks from 28/7/2021. Alleging disobedience of the subsequent order, extending the interim stay for a further period of three weeks, the present contempt petition is filed.