RAM PHAL Vs. B S BHALLA

JUDGEMENT

(1.) In this petition it has been alleged that the Respondents have wilfully disobeyed the Judgment dated 17.1.1995 passed by the Division Bench of this Court comprising Hon'ble Mr.Justice D.P.Wadhwa and Hon'ble Mr.Justice Devinder Gupta which held, inter alia, as follows-

(2.) The Respondents had filed an Appeal before the Hon'ble Supreme Court which was disposed of by Judgment dated May 5, 2000 in which the aforementioned Judgment of the Division Bench was upheld and it was observed, inter alia, as follows:

(3.) It would be advantageous to reproduce verbatim the Orders of yet another Division Bench of this Court: