SANJIV CHATURVEDI Vs. M C MISRA

JUDGEMENT

(1.) Cm APPL. 33436/2016

(2.) Application stands disposed of.

(3.) Present contempt petition has been filed by the petitioner under Section 12 and 2(b) of the Contempt of Courts Act, 1971, alleging wilful disobedience of the undertaking given to Court on 17.3.2016 in W.P.(C)1888/2016 and also alleging wilful disobedience of the directions contained in the order dated 12.5.2016 passed by a Division Bench of this Court in Cont.Cas(C) 564/2016.