S.P.Mehrotra, J. - (1.) Case called out.
(2.) Learned Counsel for the parties are not present.
(3.) The present Contempt Petition, purporting to be under Section 12 read with Section 15 of the Contempt of Courts Act, 1971, has been filed by the petitioner-applicant, inter-alia, praying for initiating contempt proceedings against the Opposite Party for dis-obeying the order dated 4-2-1994 passed by this Court in Civil Misc. Writ Petition No. 29487 of 1991, Muinuddin v. State of U.P. and Ors.;