HEM RAJ & OTHERS Vs. R K POORTHI

JUDGEMENT

(1.) Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondent.

(2.) This contempt petition is disposed of by directing the respondent to comply with the directions, dated 28th February, 2015, passed in CWP No.1211 of 2015, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial), in default, show cause.

(3.) The Registry to convey the order to the respondent and also furnish the copy of the same to the learned Advocate General. Copy Dasti.