S.P.MEHROTRA,J. - (1.) THE present Contempt Petition has been filed under section 12 of the Contempt of Courts Act, 1971. It is, inter alia, prayed that the Opposite Parties be summoned and punished for the alleged wilful disobedi­ence of the directions contained in the order dated 18.11.1992 passed by this Court in Civil Misc. Writ Petition No. 18106 of 1937 (Jagat Pal Upadhyaya of India and another).
(2.) THE present Contempt Petition was filed on 19th April, 1993. On 20lh April, 1993, this Court passed the following order on the Contempt Petition: "List on 10.5.1993 Learned Counsel for She applicant states that in the meantime he would obtain the payments of emoluments of the petitioner from the Registrar as also necessary direction in this regard in the pending writ pe­tition."
(3.) A perusal of the above order dated 20th April, 1993 shows that there was no direction for issuance of notice to the Opposite Parties on the Contempt Petition.;