M L SACHDEV Vs. UNION OF INDIA

JUDGEMENT

(1.) A three Judge bench of this court in Writ Petition No. 297 of 1990 made an order on 20/04/1990, to the following effect:

(2.) On the allegation that the order of this court of 20/04/1990, was not complied with by 7/07/1990, a petition for contempt was filed in this court on 7/08/1990. On 21/09/1990 notice was issued on the petition and on 12/10/1990 the following order was made:

(3.) An affidavit was filed on 22/10/1990 by the contemner Shri AN. Verma, secretary, Department of Company Affairs, Ministry of Industries of the Union government where it was averred that certain steps were taken for the reconstitution of the Monopolies and Restrictive Trade Practices Commission set up under the Monopolies and Restrictive Trade Practices Act, 1969 (hereinafter referred to as 'the Act') but the appointment of the Chairman could not be finalised as the Judge to whom the offer had been made ultimately declined. It was pleaded: