DIWARA MAGAN Vs. DIVENDRA KUMAR

JUDGEMENT

(1.) These applications are filed under the provisions of the Contempt of Courts Act, 1971 (hereinafter referred to as 'the Act' for short), by the applicants-original petitioners praying that the proceedings under the Act be initiated against the respondents as they have willfully, intentionally and deliberately disobeyed the order dtd. 22/4/2014 passed by the Tribunal in OA Nos. 196 of 2012 and allied matters as well as the order dtd. 27/6/2017 passed by this Court in Special Civil Application No. 18794 of 2016 and allied matters.

(2.) As the orders impugned in all these applications are common, they are disposed off by this common order. For the sake of convenience, the facts of MCA No. 1005 of 2019 are taken as the base.

(3.) Heard learned advocate Mr. Khurana for the applicants and learned advocate Ms. Amin for the opponent.