MAYA RANI Vs. DALJIT KAUR CHADHA

JUDGEMENT

(1.) THIS court on 22.4.1998 in Civil Writ Petition No. 7277 of 1998 had passed the following order :

(2.) HOWEVER , it has been brought to the notice of the Court that despite the earlier directions, within 8 weeks of the said order, no decision had been taken. It is mandatory that directions of the court should be scrupulously observed and obeyed. The respondent could not have taken it lightly. Some delay is inherent while examining the matters but not inordinate delay. Herein despite the first direction, followed by the second direction (last being of 24.12.1998), the respondent has chosen to pass the order on 21.7.1999. The petitioners, therefore, had to approach this Court. Indeed they are entitled to the costs. It is assessed at Rs. 2,000/- to be paid by the respondent.