VESHVIR SINGH Vs. ASHOK KHURANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 2(B), 11, 12 and 13 of the Contempt of Courts Act, 1971, seeking following relief:

(2.) The relevant facts necessary for the adjudication of the instant petition are reproduced below:

(3.) Learned counsel for the petitioners contended that the respondents have wilfully disobeyed the directions issued by the Coordinate Bench of this Court vide its judgment CPWD Karamchari Union (Regd.) & Ors (Supra) as well as the government notification dtd. 31/7/2002.