- (1.) Pursuant to the suggestion of the Court Mr. P.P. Malhotra Senior Counsel appeared and he has put amicable solution of the matter.
(2.) By way of this contempt proceedings, the petitioner has prayed for implementation of the order of this Court. The petitioner has been fighting for his right for quite a some time.
(3.) Different orders came to be passed by this Court as well as Supreme Court:- On 5th September, 2017, the Supreme Court has passed the following order:- "Let the matter be listed on 6.9.2017 before the appropriate Bench as per roster subject to removal of defects, if any.";