(1.) Learned advocates Mr. Dinesh Kumar and Mr. Amresh Kumar Singh appear for the respondent. Both of them have agreed that Mr. Dinesh Kumar shall appear before this Court.
(2.) Registry is directed to delete the name of Mr. Amresh Kumar Singh from the record.
(3.) Feeling aggrieved by the judgment and order dated 5th January 2011 insofar as directions are issued in M.J.C. No. 3073 of 2009, the respondent Chief Engineer, the contemnor, has preferred this Appeal under Clause 10 of the Letters Patent.