O N KOUL Vs. MEHBOOB IQBAL AND OTHERS

JUDGEMENT

(1.) The grievance projected in this contempt petition is that respondents have not complied with judgment dated 20.09.2011 passed in SWP No. 814/2010, thus, are in breach.

(2.) Respondents have filed statement of facts and contested the contempt petition on the ground that there is no breach on their part.

(3.) In order to marshal out as to whether respondents are in breach, it is necessary to reproduce order passed by this Court on 20.09.2011:-