DEEPINDER KUMAR GUPTA Vs. VIVEK MAHROTRA

JUDGEMENT

(1.) CIVIL Writ Petition No. 2268 of 2000, filed by Deepinder Kumar Gupta and Surinder Kumar Gupta was disposed of on February 18, 2000 with a direction to the respondents to take a decision on the question of payment of compensation within a period of six months from the date of receipt of a certified copy of the order. According to the petitioners, the respondents had not taken any action nor they were informed about the action taken by the respondents, if any. In this way, they have violated the order Annexure P-1 passed in the aforesaid writ petition.

(2.) RESULTANTLY , this contempt petition under Section 12 of the Contempt of Courts Act (in short 'the Act') was filed.

(3.) I have heard Mr. Maharaj Kumar, learned counsel for the petitioners and Mr. Surya Kant, learned Advocate General, assisted by Mr. Sultan Singh, Assistant Advocate General, Haryana, for the respondents.