- (1.) The question whether there has been contempt of our Order by Res. Nos. 1-3 as alleged in the application for Contempt, is referred to the High Court of Punjab and Haryana for its determination and submission of its finding to this Court within 3 months from today so that further action can be taken. Personal appearance of the Officers in this Court is dispensed with. Sarre Orders on CMP. No. 7517/86. Copy of the Commissioner's Report may be given to counsel for the parties when received.;