- (1.) When the case was called out, learned counsel appearing for the petitioners submits that the order has still not been complied with.
(2.) However, learned counsel appearing for the opposite parties submits that an appeal, preferred against the order which is subject matter of the contempt has already been admitted, but learned counsel appearing for the petitioner submits that though the appeal had been admitted for hearing, but operation of the order has never been stayed by the appellate court and in that view of the matter, the authority should have complied with the order, passed by this Court.
(3.) Upon it learned counsel appearing for the opposite parties submits that the matter be posted after four weeks so that in the mean time he may bring the said order.;