(1.) On the joint request made by the learned counsel for the parties, the hearing of the present contempt petition is pre -poned from 13.7.2016 to today, and the same is taken on board.
(2.) The present contempt petition has been filed by Village Health Guide Association, praying that the respondents be punished for willful disobedience of the order dated 23.9.2013 passed by this Court in S.B. CWP No. 4370/2012. The operative portion of the order dated 23.9.2013 passed in the above said writ petition, reads as under: -
(3.) The learned counsel for the petitioner has submitted that subsequently on the information sought by the respondents, he had furnished the list of the members giving their particulars.