ANAND BALLABH MELKANI Vs. K.K. UPADHYAY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These contempt petitions have been filed alleging non-compliance of the final order dtd. 13/3/2020 passed by Writ Court in WPMS No. 647 of 2020 & WPMS No. 651 of 2020. Relevant extract of judgment rendered in WPMS No. 647 of 2020 is reproduced below:-

(3.) Learned counsel appearing for petitioner submits that these Contempt Petitions may be disposed of in terms of order passed by this Court in Contempt Petition No. 11 of 2022, which was also filed for non-compliance of a similar order regarding renewal of registration passed by Writ Court.