(1.) CONTRAVENTION of order dated 16 -1 -2014 passed by this court in S.B. Civil Writ Petition No. 21539/2013 is alleged in this contempt petition.
(2.) HEARD learned counsel for the parties and perused the material available on record.
(3.) I find no force in the submission of learned counsel for the petitioner. Mere delay in decision on the representation cannot be construed as a willful default of the order dated 16 -1 -2014, as the substratum of the order of this court was to decide the representation. That has been complied with. Mere administrative delay when not unconscionable in deciding the representation is of little consequence.