SARITA SAXENA Vs. KAILASH CHANDRA

JUDGEMENT

(1.) Present contempt petition has been preferred seeking the following reliefs:-

(2.) We have heard learned counsels appearing on behalf of the parties and looked into the facts and circumstances of the case.

(3.) Present petition has been filed alleging non-compliance and wilful disobedience of the order dtd. 2/5/2019 (Annexure P-1 to the memo of this contempt petition), passed by the Division Bench of this Court in LPA 319/2015. Para 5 of the aforesaid order reads as under: