SUBHENDRA DUBEY Vs. M.B.OJHA

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, the matter is heard finally.

(2.) THE present petition has been filed under Sections 10 and 12 of the Contempt of Courts Act read with Article 215 of the Indian Constitution complaining deliberate or willful non - compliance of the orders of this court on the part of the respondents in following the directions of this court dated 15/7/13 in W.P.No.2251/13 and subsequently in Contempt Case No.348/13, vide order dated 12/8/13.

(3.) IT is contended by the learned counsel for the petitioners that before passing the said order, since the petitioners were apprehending that the respondents may go against their sanctioned plan in order to change place of shifting of HT Lines to some other place to lane No.2 of Krishna Colony, Vidisha, without obtaining approval from the competent authority, this court after hearing the counsel for the parties in the said petition passed an interim order on 12/8/13 which reads as under: -