CHANDRESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner complains of violation of the order dated 26th November, 2002 passed in CWP No. 6703/2002. The order reads as under :-

(2.) The respondents were apprised of the order and no steps were taken for disposal of the appeal. The respondents have violated the order and are to be punished.

(3.) I have heard counsel for the parties.