MALKHAN SINGH PARIHAR Vs. D C GUPTA

JUDGEMENT

(1.) This contempt petition has been filed by the applicant for non-compliance of the order passed by this Court in W.P. No. 624/2009 (PIL). This Division Bench of this Court disposed of the aforesaid writ petition with the following directions:

(2.) Learned counsel for the applicant has submitted that that after passing of the order by this Court, no inquiry has been conducted by the respondents.

(3.) We have perused the order passed by this Court. The counsel appearing before this Court on behalf of respondents was not appearing in the W.P. Thereafter a M.C.C. No. 93/2011 was filed and the aforesaid MCC was disposed of by this Court vide order dated 04/07/2011 with the following observation: