AJAY CHOUDHARY Vs. R CHANDRA MOHAN

JUDGEMENT

(1.) The subject matter of these contempt petitions being similar I propose to dispose of these contempt petitions by this common Judgment/ order.

(2.) The petitioners allege violation of the interim orders passed by this court to the following effect:-

(3.) Counsel appearing for the petitioner during the course of his submissions submitted that the respondents continued to deduct from the salary of the petitioners house rent allowance although they have not deducted the amount of Rs.500/- in respect of the electricity and water charges and therefore, they have wilfully violated the interim orders passed by this court.