DEVENDRA NATH GUPTA Vs. RENU SHARMA

JUDGEMENT

(1.) HEARD the petitioner in person Dr. D.N. Gupta.

(2.) BY order dated 7.2.2001, the learned Single Judge of Gwalior Bench of this Court in WP No. 89/2001 directed that all the obstructions in the varandah in the Court premises have to be removed by the District Judge, Bhind. The petitioner submitted that on the basis of the said order, the petitioner who was also sitting and working as an Advocate in the Varandah of the Court premises at Gwalior was also removed by the District Judge, Gwalior, but other advocates, who are sitting in the varandah of the Court premises at Gwalior, were not removed. The petitioner submitted that the direction issued by the learned Single Judge of Gwalior Bench on 7.2.2001 in W.P. No. 89/2001, applied equally to all the advocates sitting in the Varandah of the Court premises at Gwalior and hence all the advocates who are sitting in the varandah of the Court premises at Gwalior should be removed.

(3.) WITH the aforesaid directions these two contempt petitions are disposed of.