N A KUMAR Vs. PANKAJ KUMAR JHA

JUDGEMENT

(1.) This Petition is filed for punishing the Respondent for having disobeyed the orders of this Court in W.P. No. 18514 of 1998 dated 08.07.2008.

(2.) Notice was directed to be issued to the learned Special Government Pleader (Puducherry). Further notice was also ordered to the Respondent to appear before this Court on 12.11.2009. The Respondent also appeared and his presence was dispensed with.

(3.) Today when the matter came up, Mr. T.P. Manoharan, learned Special Government Pleader (Puducherry) states that the matter has been taken on Appeal being W.A. No. 350 of 2010 and it is seized by a Division Bench. They have also filed a Stay Application along with the Writ Appeal and arguments over there were being heard.