- (1.) HEARD learned counsel for the applicants.
(2.) THE grievance of the applicant is that the opposite party -contemnor has intentionally and deliberately flouted the order of the Writ Court dated 22.04.2014 passed in Civil Misc. Writ Petition No. 23100 of 2014, copy of which is annexed as Annexure -1 to the affidavit accompanying the application, whereby the representation of the applicants was directed to be decided within four weeks from the date of submission of the request for extension.
(3.) LEARNED counsel for the applicants contends that the aforesaid order of the Writ Court was duly served upon the opposite party vide application dated 02.02.2015 by registered post, copy whereof along with the registry receipt has been filed as Annexure -4 to the affidavit accompanying this application. It is further contended that inspite of the same, the order of the writ Court has not been complied with and the opposite party has deliberately flouted the order of the Writ Court. The opposite party is bound by the order of this court and in case he does not comply with the directions of the writ court within a period of two months of receipt of this order, without any reasonable cause, the court would have no option but to proceed against him under the Contempt of Courts Act.;