Ajay Rastogi, J. - (1.) INSTANT appeal is directed against the order of ld. Single Judge dt. 7.12.2010 holding the appellant guilty of committing contempt of the order of the Court dt. 26.11.2009 and was punished for 10 days civil imprisonment.
(2.) NOTICES of the present appeal came to be issued on 23.12.2010 and interim protection was granted to the appellant keeping the sentence of civil imprisonment in abeyance. As per office report, the respondent is duly served, but, no one has put in appearance on their behalf. The facts & circumstances which are relevant for the present purpose are that the SB Civil Writ Petition -14794/2009 came to be filed by the respondent -(writ petitioner) with the grievance that contract of distribution of milk & milk product which was awarded to him and valid upto 6.6.2010 came to be terminated vide order dt. 21.11.2009.
(3.) AFTER the notices were served the respondent's counsel sought time for filing reply, at this stage, to safeguard the interest of the respondent, the ld. Single Judge vide order dt. 26.11.2009, granted him interim protection which reads ad infra - "Shri Chandra Shekhar Sharma, ld. counsel appearing on behalf of respondent -Ajmer Zila Dugdh Utpadak Sehkari Sangh Ltd. wants a short adjournment to file reply to the writ petition. Time prayed for is allowed. Put up on 30.11.2009. Meanwhile, the respondent -dairy is restrained from awarding contract afresh regarding distribution of milk for which the petitioner was having contract earlier".;