JUDGEMENT
S.P. Mehrotra, J. -
(1.) ISSUE notice to the opposite party to show cause as to why he be not punished for allegedly committing contempt of this Court by disobeying the Order dated 20.2.2008 (Annexure-5 to the Contempt Petition) passed by this Court in Civil Misc. Writ Petition No. 24072 of 1999. Notice will be issued fixing 27th July 2009. In case the said Order dated 20.2.2008 is complied with by the aforesaid date fixed in the matter, the opposite party will not be required to Show-Cause; instead, he will file his personal affidavit reporting compliance. It is made clear that the opposite party is not required to appear in person before the Court at this stage. Copy of this Order as well as complete copy of the Contempt Petition including enclosures thereto will be sent along- with the notice. List this case before the appropriate Bench on 27th July 2009.;
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