- (1.) Issue notice in the contempt petition, returnable in six weeks. Contempt Petition (C) No. 972 of 2018 in D. No.20387/2017 (Item No.1)
(2.) Reply to the petition be filed in the meantime.
(3.) Personal appearance of the alleged contemnors is dispensed with for the time being. SLP (C) No. 12538 of 2016 (Item No. 75) & connected matters;