S.P. Mehrotra, J. - (1.) The present contempt petition has been filed under Section 12 of the Contenpt of Courts Act, 1971, inter-alia, praying for initiating contempt proceedings against the opposite parties and punishing them for having committed contempt of this Court by disobeying the order dated 30 September, 1992 passed by this Court in Civil Misc. Writ Petition No. Nil of 1992.
(2.) The present contempt petition was filed on 29th April, 1993.
(3.) By the order dated 30th April 1993, the petitioner-applicant was granted time for filing supplementary affidavit, and the contempt petition was directed to be put up on 4th May, 1993.;