ASHOK KUMAR YADAV Vs. VIJAYA SRIVASTAVA

JUDGEMENT

(1.) Heard.

(2.) BY this contempt petition under under Section 10 & 12 of the Contempt of the Court Act read with Section 215 of the Constitution of India, the applicants have challenged the non -compliance of the order dated 27.8.2009 passed by this Court in the Writ Petition No. 1436/2009.

(3.) THE counsel for the applicants has insisted that the representation as directed by the writ Court has not been decided in the light of the judgment passed by the writ Court.