Om Parkash’s Contempt Case Ends After Speaking Order; P&H High Court Leaves Him Free To Challenge It

Om Parkash filed a contempt petition alleging non-compliance with the High Court’s order dated 16 July 2026 in CWP No. 13963 of 2026. That order directed the Estate Officer, HSVP, Gurugram, to decide the petitioner’s application dated 1 February 2026 by a speaking order, after providing an opportunity of hearing, within three months; if the petitioner’s plea was meritorious, relief was to be granted in accordance with law.

At the hearing, the petitioner’s counsel acknowledged that the respondent had passed a speaking order on 4 November 2026 in compliance with the direction, and sought liberty to challenge that order.

The Court cited no statute or precedent.

The operative principle applied was that where the direction alleged to have been breached has been complied with, the contempt petition may be disposed of as having become infructuous; disposal of the contempt proceeding does not preclude the petitioner from challenging the resulting order through an appropriate proceeding.

The contempt petition concerned the failure to decide the petitioner’s application as directed in the earlier writ order. The petitioner’s counsel accepted that a speaking order had since been passed in compliance, removing the basis for continuing the contempt proceeding.

The Court therefore treated the petition as infructuous and accepted the request for liberty to challenge that order, without addressing its merits.

The Court granted the petitioner liberty, as requested, to challenge the speaking order dated 4 November 2026.