UNITED LABOUR FEDERATION Vs. GAGANDEEP SINGH BEDI

JUDGEMENT

(1.) Leave granted.

(2.) Assail in this appeal is to the order passed by the High Court on 28/9/2022, in Contempt Petition No. 1814 of 2022, by which the Contempt Petition preferred by the appellant has been held not maintainable in the High Court, on the ground that the order dtd. 24/4/2007 passed by the High Court in Writ Appeal No. 2234 of 2000, having merged in the order dtd. 21/11/2017 passed by the Supreme Court in Civil Appeal No. 19497 of 2017 and in Civil Appeal No. 19498 of 2017, the High Court cannot adjudicate the Contempt Petition.

(3.) Without entering into unnecessary details, suffice it would be to indicate that appellant had preferred a Writ Petition No. 12544 of 1999, which was taken up for hearing along with some other Writ Appeals and by common order dtd. 23/4/2007, the matters were disposed of by issuing certain directions. For the purpose of the present Contempt proceedings, we are concerned with direction No. 10 which is reproduced below: