- (1.) S. P. Mehrotra, J. This 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 having committed contempt of this Court by flouting the order dated 21-2-1992 passed by this Court in Civil Misc. Writ Petition No. 16396 of 1991, Rakesh Kumar Mishra and others v. State of U. P. and others.
(2.) THE present contempt petition was filed on 2-4-1993. On 5-4-1993, the following order was passed by the Court on the contempt petition: "the petitioner, if so advised, may make an application in the writ petition, which is pending consideration in this Court. List in July. " Thus, no notice was directed to be issued to the opposite parties on the contempt petition by the said order dated 5-4- 1993, and instead, the case was directed to be listed in July, 1993.
(3.) A perusal of the order-sheet shows that the case was listed before the Court on 24-2-1994, but was passed over on the illness slip of Sri D. P. Misra, Advocate. No order appears to have been passed thereafter on the contempt petition.;