- (1.) List has been revised. Learned counsel for the petitioners/applicants is present. Learned counsel for the opposite party is not present. The present Contempt Petition purporting to be under Sections 10 and 12 of the Contempt of Courts Act, 1971 has been filed by the petitioners/applicants, interalia, praying for punishing the opposite party for having committed contempt of this court by allegedly flouting the order dated 9.3.1995 passed by this Court in Civil Misc. Writ Petition No. 6266 of 1995.
(2.) It is, interalia, stated in the affidavit accompanying the Contempt Petition that for redressal of their grievances, the petitioners/applicants filed the aforementioned Civil Misc. Writ Petition No. 6266 of 1995; and that in the said writ petition, an interim order dated 9.3.1995 was passed. The said interim order, as quoted in paragraph 8 of the affidavit accompanying the Contempt Petition, is as follows: "Standing counsel for respondents may file counter affidavit within three weeks. Rejoinder affidavit may then be filed within a week. List thereafter for admission. Until further orders, the sale pursuant to the tenders invited vide letter dated 12th January, 1995 (Annexure 2 to the writ petition) will not be finalized. However, the respondents are at liberty to comply with the judgment of this Court dated 18th March, 1993 passed in writ petition No. 10611 of 1993, M/s Rubber India versus Regional Manager, Uttar Pradesh Financial Corporation."
(3.) It is, interalia, further stated that despite having knowledge of the said interim order dated 9.3.1995 the opposite party disregarded the said order and sold the petitioners/applicants' unit on 13.3.1995.;