(1.) This case was taken up for hearing through video conferencing.
(2.) Petitioner has preferred this petition under Article 215 of the Constitution of India read with Sections 10 and 11 of the Contempt of Courts Act for initiation of contempt proceedings against the respondent for his willful defiance to the order dated 14.10.2019 passed by this Court in CWP No.29197 of 2019.
(3.) For disposal of the case, few facts are relevant to be noticed:-