- (1.) An application has been filed for substituting the names of the respondents No. 1 to 3.
(2.) For the reasons stated in the application, the application is allowed. The amended cause title already filed is also taken on record.
(3.) Present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971 praying that the respondents be punished for disobedience of the order dated 15.12.2012 passed by a coordinate Bench of this court in S.B. Civil Writ Petition No.2139/2012.;