GENERAL INSTRUMENTS COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Contempt Petition and the Show Cause Notice, the petitioner prays as under :-

(2.) The petition proceeds on the following basis :-

(3.) After the order dated 7th April, 2006 was passed, the petitioner received a letter dated 20th October, 2006 from the contemnor-respondent No.4, copy of which is at