KANHAIYA PRASAD Vs. RAJEEV GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this contempt petition, the petitioner has prayed to punish the respondent for non-compliance of the order of this court passed in writ petition No. 336(S/S) of 2009 dated 06.07.2009 and 11.12.2009.

(3.) The compliance affidavit has been filed on behalf of respondent wherein it is stated in Para No. 4 that the orders have been complied with. The compliance order has been annexed as annexure 1 and 2 to the affidavit of compliance.