P.J.KABEER DAS Vs. PANDU RANGA RAO

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience of the respondent in implementing the Order dtd. 6/4/2016 passed by this Court in W.P.No.11142 of 2016.

(2.) There is no representation for the Petitioner.

(3.) This Court by Order dtd. 6/4/2016 directed the respondent No.3 therein to consider the petitioner's representation and pass orders thereon within a period of Eight weeks from the date of receipt of a copy of the Order and communicate its decision thereon to the petitioner.