R.H. Zaidi, J. - (1.) List is revised. None has appeared to press this application on behalf of the applicants. However, learned Counsel for the respondents, Mr. Shishir Kumar, Advocate, is present.
(2.) By means of this application filed under Sections 10/12 of the Contempt of Courts Act, the applicants prayed that the opposite parties have wilfully violated and disobeyed the orders passed by this Court, dated 9.11.2000 in Civil Revision No. 480 of 2000. They were, therefore, guilty of contempt and were liable to be prosecuted and punished for the same.
(3.) On this application, notices were issued to the opposite parties calling upon them to show cause as to why contempt proceedings be not initiated against them as they have allegedly flouted the orders passed by this Court, referred to above.;