AMIT SHARMA Vs. JAGROOP SINGH

JUDGEMENT

(1.) By way of present petition filed under Sections 11 and 12 of the Contempt of Court Act, the petitioners have sought initiation of contempt proceedings against the respondent for wilful disobedience of interim orders dated 09.07.2018 (Annexure P-1) and 02.08.2018(Annexure P-3) passed by this Court in CWP No. 16386 of 2018.

(2.) On 09.07.2018, the following order was passed by this Court in CWP No. 16386 of 2018:-

(3.) Thereafter, on 02.08.2018, the following order was passed by this Court:-