S.P.Mehrotra, J. - (1.) The present Contempt Petition has been filed by the petitioner-applicant, inter-alia, praying for punishing the opposite party for allegedly committing contempt of this Court by disobeying the order dated 23.9.1989 (Annexure-1 to the affidavit accompanying the Contempt Petition) passed by this Court in Civil Misc. Writ Petition No. 17539 of 1989.
(2.) Relevant portion of the said order dated 23.9.1989 passed by this Court in the aforementioned Writ Petition, is quoted below: The petitioner stated that since his services have been terminated, the Principal of the restitution has directed him to vacate the premises allotted to him within a month from 07-08-1989. In view of the fact that rainy season has started and the petitioner has stated that his son is reading in B.Sc. Classes at Bichpuri, I direct that the petitioner should be allowed to retain the accommodation allotted to him till May 1990.
(3.) It is submitted by Shri Pradeep Tiwari holding brief for Shri Ranjit Saxena, learned Counsel for the petitioner- applicant that despite the directions contained in the said order dated 23.9.1989, the opposite party has not vacated the accommodation in question till date. Therefore, the submission proceeds, the opposite party has committed contempt of this Court, and he is liable to be punished for the same.;