S.P.MEHROTRA,J. - (1.) THE present Contempt petition has been filed, inter -alia, praying for punishing the opposite party for having allegedly committed contempt of this Court by disobeying the order dated 10th May, 2004 (Annexure -2 to the Affidavit accompanying the Contempt Petition) passed by this Court in Civil Misc. Writ Petition 52001 of 2002.
(2.) I have heard Sri Naval Singh, learned Counsel for the petitioner -applicant, and perused the record. It is evident from a perusal of the averments made in the Contempt petition and the Affidavit accompanying the Contempt Petition including the said order dated 10th May, 2004 that the said order dated 10th May, 2004 was an interim order passed during the pendency of the said writ petition subject to certain conditions. It was, inter alia clearly mentioned in the said order dated 10th May, 2004 that in the event of default of any of the conditions referred to in the said order dated 10th May, 2004, the said order dated 10th May, 2004 would stand automatically vacated.
(3.) IT is thus evident that in case, the conditions mentioned in the said order dated 10th May, 2004 were not complied with, as alleged by the petitioner -applicant the said order dated 10th May, 2004 stood automatically vacated. As such, it was open to the petitioner -applicant to pursue appropriate remedy before the appropriate forum consequent to the vacation of the said order dated 10th May, 2004.;