S.P.Mehrotra, J. - (1.) THE present contempt petition has been filed under section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India. It is, inter -alia, prayed that the opposite parties be summoned and punished for having committed contempt of this Court by flouting the order dated 28.1.1993 passed in Civil Misc. Writ Petition No. 2544 of 1993. The present contempt petition was filed on 13th May, 1993. On 14th May, 1993, this Court passed the following order: Issue notice Opposite party No. 1 Sri Vyas Misra is directed to appear in person and to show cause by filing counter affidavit why action for disobedience of the order dated 28.1.1993 be not taken against him. List on 16.7.1993.
(2.) A perusal of the order -sheet shows that the office submitted its report dated 12.7.1993 to the following effect: Learned Counsel for the applicant has not supplied one copy of contempt application for compliance of Court order dated 14.5.1993. The case is put up for orders. On 16.7.1993, this Court passed an order granting one week's time to the learned Counsel for the petitioner -applicant to comply with the office report dated 12.7.1993.
(3.) A perusal of the order -sheet further shows that the office submitted its report dated 20th August, 1993 to the following effect: Learned Counsel for the applicant has not supply one copy of contempt application for compliance of Court's order dated 16.7.1993. The case is put up for orders.;