KEWAL KISHORE Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners moved an application seeking direction to respondents to place relevant record regarding the decision taken by Hon'ble Lieutenant Governor of Delhi. Such application was moved by them in W.P.(C) No. 3968/2013.

(2.) However, when the above said application was taken up by learned Division Bench, on 18/10/2019, it was directed to be registered as contempt petition and to be placed before the Roster Bench, dealing with contempt petitions.

(3.) Let me, in a very brief, give the factual matrix, germane for disposal of the present petition.