- (1.) The petitioner (respondent No.3 in CWP No.12183 of 2012) has filed the instant contempt petition for taking action against the respondents herein (i.e. petitioner in CWP No.12183 of 2012 ) for disobeying the orders of this Court dated 7.9.2012 (Annexure P-4) whereby allegedly a direction was given to the respondents to take steps to renew the Bank guarantee within one week from the date of said order.
(2.) As per the averments, the respondents herein filed a writ petition challenging the orders dated 5.6.2012 and 22.6.2012 (Annexures P-13 and P-17) whereby the petitioner had ordered the encashment of Bank guarantee furnished by the respondents in pursuance to the rate contract executed between the parties on various grounds.
(3.) The said writ petition came up for hearing before this Court on 2.7.2012 and the following order was passed: "Notice of motion for 7.9.2012. In the meantime, operation of Annexure P- 13 and P-17 shall remain stayed.";