Kurian Joseph, J. - (1.) SLP (C) No. 22843 OF 2015 1. Leave granted.
(2.) The appellants are before this Court, aggrieved by the direction dated 28.05.2015 issued by the High Court of Himachal Pradesh at Shimla in Contempt Petition (COPC) No. 587 of 2014. It was the allegation of the respondents writ petitioners that the policy guidelines dated 17.02.2014 framed pursuant to the directions issued by the court are in violation of the spirit of the Judgment dated 17.05.2012. It was also alleged that there is a violation of the interim arrangement made by the court. In order to appreciate the contention, it is necessary to extract the operative portion of the Judgment dated 17.05.2012, which reads as follows :- "42. Consequently, in view of the observations and analysis made hereinabove, the writ petition is allowed. Respondent No. 1 is directed to take a decision to notify petroleum, petroleum products and natural gas within a period of twelve weeks from today. Respondent Nos. 2 to 4 are directed to comply with the action approved in the meeting held on 9.6.2011, as per para 7, within a period of six weeks from today. Thereafter, respondent No. 1 shall take final decision and issue appropriate directions/guidelines/instructions on the opening of new retail outlets. Till then, the parties are directed to maintain status quo as of today. Pending application(s), if any, also stands disposed of. There shall, however, be no order as to costs."
(3.) We do not think that there is any ambiguity in the order. The direction was only to frame guidelines and till the guidelines are framed, there was a direction to maintain status quo as on the date of the Judgment.;