SHIKSHA BHARATI EDUCATIONAL SOCIETY (REGD ) Vs. DINESH RAI

JUDGEMENT

(1.) The petitioner has sought contempt proceedings against the respondent on the ground of deliberate disobedience of the order of this Court dated 14th March, 2005.

(2.) The contention of the respondent is that against the order dated 14th March, 2005 an LPA was preferred before the Division Bench of this Court and against the order of Division Bench an SLP was preferred and order dated 14th March, 2005 stood materially altered by the order of Hon'ble Supreme Court that the respondent had not committed any disobedience.

(3.) The brief narration of facts would be necessary. The order dated 14th March, 2005 gave following directions to the respondent.