Vikram Nath, J. - (1.) HEARD learned counsel for the applicant. This contempt petition has been filed with the allegation that in spite of an order dated 13.07.2011 passed by this court in Writ Petition No. 37895 of 2011 the opposite party has not decided the J.S.C.C. Suit No. 103 of 2007.
(2.) THE opposite party is bound by the order of this court. He is however given one more opportunity and in case he does not decide it now within a period of six months of filing of this order before him without any reasonable cause, the court would have no option except to take appropriate action against him under Section 12 of the Contempt of Courts Act and other allied powers. The opposite party shall comply with the directions of the writ Court and in case, opposite party does not comply with the aforesaid directions, it would be open to the applicant to approach this court again. With the aforesaid observations, this petition is finally disposed off at this stage.;