R.H.Zaidi, J. - (1.) BY means of this writ petition filed under Article 226 of Constitution of India, petitioner challenges the validity of order dated 24.7.2000 whereby the application filed by the petitioner for appointment of receiver was dismissed by the court below. It appears that earlier the petitioner approached this court and filed writ petition No. 7375 of 1995. The said with petition was disposed of by judgment and order dated 16th December, 1998. The said order reads as under: - - Heard learned counsel for the parties. This petition is disposed of with a direction to the court concerned to decide the Suit No. 612 of 1993 within eight months from the date of production of a certified copy of this order in accordance with law.
(2.) THE aforesaid order is alleged to have been communicated to the trial court immediately after the said order was passed. Since then about two years have already passed but the suit has not been decided till date. The court below has observed that the petitioner was not co -operating with the court and has been making applications with a view to linger on the proceeding of the suit. The orders passed by this court are meant to be obeyed, they should not be flouted by the parties or the courts or the authorities subordinate to this court. In view of the aforesaid facts, it is hereby directed that both parties shall co -operate with the trial court. The trial court is directed to decide the suit within a period of two months from the date a certified copy of this order is produced before the court below. If the suit is not decided within the above specified time, the petitioner, and the respondent No. 1, the Civil Judge (JD) shall appear before this court to show cause as to why the contempt proceeding should not be initiated. With these observations and directions, this wit petition is disposed of finally.;