RAJ KUMAR Vs. ANISH DAYAL SINGH

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner is seeking initiation of contempt proceedings under Sec. 10 and 12 of the Contempt of Courts Act, 1971 ['CC Act'] against the respondents for alleged wilful disobedience of the directions of this Court as contained in the order dtd. 25/10/2010 passed in W.P. (C) No. 7073/2010.