PARVESH SHARMA Vs. SANKALITA MUDGIL

JUDGEMENT

(1.) The above contempt petitions and the writ petitions arise out of the ordet dated 29.7.1997 passed by this Court. The petitioners claim in the writ petitions that they were unjustifiably non-employed and their salaries were not paid by the respondents in the writ petitions. When the matter came up for disposal, the parties had come to an amicable settlement and recording the same this Court passed the following order :

(2.) . Complaining that the above order had not been complied with, CCP.321 /97 was filed by Mrs. Pravesh Sharma praying for the following reliefs :

(3.) . Mrs. Urmila Sharma has filed CCP 322/97 impleading three respondents. The facts are the same as in CCP 321/97.