NIRMAL DEVI GUPTA Vs. RAJINDER SINGH

JUDGEMENT

(1.) This judgment shall dispose of the present C.O. C.P. No. 713 of 1990 and C.O.C.P. No. 712 of 1990 as common question of law and fact is involved in both the cases.

(2.) The point in issue already stood settled by a Full Bench judgment of this Court in Civil Writ Petition No. 846 of 1986 (Om Parkash Arya v. State of Haryana) decided on 12.5.1988 which was followed by a Division Bench judgment in Jetha Singh v. State of Punjab,1988 4 SLR 300. The Division Bench after hearing the learned counsel for the parties, issued the following two directions :-

(3.) Petitioners filed the present writ petition on the allegations that respondents have disobeyed the directions issued by this Court in C.W.P. No. 12026 of 1990 deliberately and knowingly and prayed that the respondents be punished for committing the contempt of Court under the Contempt of Courts Act.