(1.) By way of this common order, we hereby dispose of two contempt cases.
(2.) Vide the present contempt cases, the petitioners are seeking initiation of Contempt of Court proceedings against the respondents for not complying and/or violating the order dtd. 22/11/2018 and 2/5/2019 passed by the Co-ordinate Bench of this Court in LPA No.532/2018 & LPA No.534/2018 and direction to respondents to comply with the aforesaid orders, their personal appearance on the next date of hearing and to reimburse the expenses incurred by the petitioner to file this contempt petition before this Court.
(3.) Ms. Ritu Jain, learned counsel accepts notice on behalf of respondents.