- (1.) In writ petition No. 33280 of 1990 an order was passed by a Division Bench of this Court on 11-1-1991 directing as under: "Until further orders the respondents are restrained from interfering with the working of the petitioners as panel lawyers. We, however, make it clear that it will be open to the respondents to terminate the appointments of the petitioner in accordance with law."
(2.) The grievance which the petitioner has made in this contempt petition is that the opp. party is not complying with the aforesaid order and has thus committed contempt of court and should be punished u/ S. 12 of the Contempt of Courts Act.
(3.) In response to the notice the opp. party has appeared by filing the counter affidavit in which the allegations made by the petitioner have been denied. Opp. party asserts that he has not disobeyed the aforesaid order.;