- (1.) Contempt Petition No. 7 of 1989 is filed by Shri S. A. Khan, DIG of Police requesting the Court to initiate suo motu proceeding for criminal contempt allegedly committed by the respondent/ contemner, Ch. Bhajan Lal and to issue notice for the same and punish him adequately.
(2.) I.A.No.1/91inC.A.No.5412/90 was filed by the applicant Shri S. A. Khan for the following prayers: "(1) award adequate punishment to the respondent Shri Bhajan Lal for committing aggravated contempt of the Authority of this Hon'ble Court by seeking to punish the petitioner (applicant) for assisting the Court through the advocates appearing for the State of Haryana; (2) set aside the order of suspension of the applicant herein; and also (3) pass such other and further order or orders as this Hon'ble Court may deem fit and proper."
(3.) I.A.No.2/91inC.A.No.5412/90was filed by the applicant Shri S. A. Khan seeking the following prayers: "(a) set aside the suspension order dated 5-7-91 and fix an early date of hearing of the contempt application No. 2743 of 1989 and the application for direction filed by the applicant earlier. (b) pass such other order or orders as are deemed fit and proper in the circumstances of the case for which act the petitioner most respectfully prays this Hon'ble Court.";