Satya Poot Mehrotra, J. - (1.) THE present Contempt Petition was filed under section 12 of the Contempt of Courts Act, 1971, inter -alia, praying for punishing the Opposite Party for having committed contempt of this Court by allegedly not complying with the order dated 25.4.1992 passed by this Court in Civil Misc. Writ Petition No. 15637 of 1988 (Prem Raj Singh v. U.P. Co -operative Federation Limited and others). A perusal of the affidavit accompanying the Contempt Petition shows that by the order dated 25.4.1992 passed in the aforesaid Civil Misc. Writ Petition No. 15637 of 1988, the respondent No. 1 in the said Writ Petition (U.P. Co -operative Federation Limited) was directed to decide the representation of the petitioner -applicant within the time specified in the said order dated 25.4.1992.
(2.) COPY of the said order dated 25.4.1992 passed in the aforesaid Civil Misc. Writ Petition No. 15637 of 1988 has been filed as Annexure 1 to the Affidavit accompanying the Contempt Petition. By the order dated 19.4.1993, notice was directed to be issued to the Opposite Party to show cause as to why action for disobedience of the said order dated 25.4.1992 be not taken against him.
(3.) IN response to the said notice, appearance was put in and Vakalatnama was filed on behalf of the Opposite Party on 10.9.1993, as is evident from the order passed on the said date, i.e. 10.9.1993. The said order dated 10.9.1993 is quoted below: Appearance put in, and Vakalatnama filed today on behalf of opposite party. As requested, a month's time is granted for filing counter -affidavit. In view of the fact that orally it is stated by the learned Counsel that compliance of this Court's order has already been made. On receipt of copy of counter -affidavit, rejoinder affidavit may be filed within a week. Petition be listed on 27th October, 1993 showing the names of Shri R.C. Srivastava and Sri Pradeep Chandra as Counsel for opposite party.;