NARAYAN PRASAD JHUNJHUNWALA Vs. BRIG. J. HOTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This contempt petition has been filed by the petitioner alleging that the respondents have deliberately, intentionally and malafidely violating of the order of this Court dated 03.12.2018. The order dated 03.12.2018 reads as under:-

(3.) Ms. A Paul, learned counsel for the respondents No.1, 3 and 4 has invited the attention of this Court towards the order passed by the Cantonment Board. The operative part of the order reads as under:-