VISHNU GOYAL Vs. ALREMEL MANGAI

JUDGEMENT

(1.) The applicants have preferred this contempt petition under Section 12 of the Contempt of Court Act, 1971 ( In short " Act of 1971") read with Article 215 of the Constitution of India against the non-applicants for non-compliance of order of Single Bench of this Court dated 17-09-2012.

(2.) Earlier while deciding the WPS No.5138/1997 filed by the applicants and others, Single Bench of this Court passed an order dated 17.09.2012 (Annexure C-1), para 9 of which is quoted below:-

(3.) Being aggrieved, non-applicant No.3 had preferred WA No.1106/2012 which was dismissed by Hon'ble Division Bench of this Court vide order dated 01- 01-2013.