RAN VIJAI SINGH, NEERAJ TIWARI, JJ. - (1.) We have heard Sri N.L. Srivastava, learned counsel for the petitioner and Sri Sudhir Bharti, learned counsel for the respondents.
(2.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 21.9.2011 and 2.11.2011 passed by the Central Administrative Tribunal in Civil Misc. Contempt Application No. 56 of 2011.
(3.) Vide order dated 21.9.2011, Civil Misc. Contempt Application No. 56 of 2011 in Original Application No. 838 of 2010 (Sibte Hasan v. J.S. Sonndhi) had been dismissed and notice issued was discharged for the reasons that the applicant-petitioner has admitted that the order of the Tribunal has been complied with. Whereas by the subsequent order dated 2.11.2011, the Tribunal has dismissed the application seeking recall of the order dated 21.9.2011 on the ground that the order dated 21.9.2011 was passed after hearing both the sides.;