JAGDISH CHANDER MALIK Vs. MANMOHAN JUNEJA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court, aggrieved by the order dated 03.12014 passed by the High Court of Delhi in Cont. CAS (C) No. 574 of 2014. As per the said order, the High Court declined to grant any relief in the application for contempt filed by the appellant for the alleged violation of non-implementation of the order dated 11.01.2013. The order to the relevant extent reads as follows :-

(3.) In the impugned order, the High Court noticed, at paragraphs 3 and 4, as follows :-