- (1.) Heard learned counsel for the applicant.
(2.) This application under Section 12 of the Contempt of Courts Act has been filed on the allegation that the direction issued by this Court vide order dated 02.12.2008 passed in Criminal Misc. Application No. 33199 of 2008 requiring the opposite party to consider and decide the application, if any, moved by the applicant for discharge within a period of two months has been willfully flouted in as much as despite the application having been moved on 02.01.2009, the same has not yet been disposed of.
(3.) I have perused the record.;