NAND KISHORE OJHA Vs. MADAN MOHAN JHA

JUDGEMENT

(1.) Heard Mr. L.N.Rao, learned Senior Counsel for the petitioner and Mr. Kailash Vasdev, learned Senior Council for the respondent.

(2.) The State of Bihar by its affidavit dated 18.1.2006 filed in this Court has stated thus:

(3.) According to the learned Senior Counsel for the petitioner, the said undertaking and in particular para 7 of the said undertaking have not been given effect to by the State of Bihar. An Affidavit in reply dated 7.2.2007 on behalf of the sole contemnor (for State of Bihar) has been filed explaining the change of circumstances. Paragraphs 8 to 14 of the said affidavit read thus: