LALITH KUMAR Vs. A

JUDGEMENT

(1.) This Contempt Case has been filed praying to punish the contemnors under the Contempt of Courts Act for willful disobedience of the Orders passed in W.P.No.30693 of 2017 dated 25.10.2017.

(2.) This Court by Order dated 25.10.2017 in W.P.No.30693 of 2017 directed respondent No.3 therein i.e., respondent No.2 herein, to dispose of the appeal pending before him as expeditiously as possible, but not later than three months from the date of receipt of a copy of the order.

(3.) Learned counsel for the petitioners submits that a copy of the said Order was communicated to respondent No.2 on 06.01.2018. Respondent No.2 ought to have disposed of the appeal on or before 5.04.2018 as directed by this Court. But the respondent No.2 disposed of the said appeal on 27.11.2018 and as such, he did not implement the order of this Court in true spirit and sought to pass orders to punish respondent No.2 herein.