AMRESHWAR PRATAP SAHI ,RAJIV LOCHAN MEHROTRA,JJ. - (1.) Heard learned counsel for the petitioner and the learned counsel for the respondent nos. 2 and 3.
(2.) After having heard the matter on 15th September, 2017, we had passed the following order:- "Heard learned counsel for the petitioner. Prima-facie we find the third respondent has virtually committed contempt of the judgment and order dated 01.09.2016. However, Sri Chandra Agarwal prays for three days' time to seek instructions and inform the Court about the correct status of the procedure adopted for any such recovery after the judgment dated 01.09.2016. Let the instructions be completed by Monday. Put up on Monday (18.09.2017)."
(3.) We have also perused the judgment delivered on 1st September, 2016 in this matter, copy whereof has been filed as Annexure No. 5 to the writ petition.;