- (1.) S. P. Mehrotra, J. The present Contempt Petition has been filed by the petitioner-applicant, inter alia, praying for punishing the opposite parties for having committed contempt of this Court by flouting various orders men tioned in the prayer clause of the Con tempt Petition.
(2.) HEARD Shri K. K. Tripathi, learned Counsel for the petitioner- applicant and perused the record. As regards the order dated 4-8-2004 (Annexure-8 to the affidavit ac companying the Contempt Petition) passed in Civil Misc. Writ Petition No. 30119 of 2004, it is evident from a perusal of the said order that a Division Bench of this Court dismissed the said Civil Misc. Writ Petition No. 30119 of 2004. However, the Division Bench, inter alia, directed for maintenance of status quo for a period of 10 days from the date of the said order, i. e. 4-8-2004, while permitting the petitioner-applicant to approach the civil Court by filing Civil Suit. It is evident from a perusal of the averments made in the Contempt Petition and its accompanying affidavit that pur suant to the said order dated 4-8-2004, a Suit being Suit No. 282 of 2004 has been filed by the petitioner-applicant.
(3.) THEREFORE, there is no question of any disobedience by the opposite parties in respect of the said order dated 4-8-2004 passed in Civil Misc. Writ Petition No. 30119 of 2004. It further appears from a perusal of the averments made in the Contempt Petition and its accompanying affidavit that status quo order dated 27-8-2004 was passed in the said Suit No. 282 of 2004.;