R PALANISAMY Vs. ANSAL MISHRA

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent for deliberate disobedience of the order passed by this Court, on 3.12.2008, in W.P.No28643 of 2008.

(2.) THIS Court had passed an order, on 3.12.2008, in W.P.No.28643 of 2008, directing the first respondent to dispose of the representation of the petitioner, dated 10.11.2008, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of the order, if it had not been disposed of till the date of the said order.