RAJ DEV Vs. R.K. TYAGI

JUDGEMENT

(1.) The present Contempt Petition has been filed under Sec. 12 of the Contempt of Courts Act, 1971. It is, inter-alia, prayed that the opposite party be punished for having committed contempt of this Court by allegedly not complying with the order dated 13-2-1995 passed by this Court in Civil Misc. Writ Petition No. 2759 of 1995.

(2.) The present Contempt Petition is being listed before the Court on various dates since Sept., 2004. However, on each such date, the learned counsel for the parties have not appeared before the Court even when the case has been taken up in the revised list.

(3.) Reference may be made to the orders dated 21-9-2004, 28-9-2004, 24-11-2004 and 2-12-2004, passed on the Order-sheet.