JUGAL KISHORE MISHRA Vs. B.P. SINGH

JUDGEMENT

(1.) Leave granted.

(2.) In the nature of the order we propose to pass, it is not necessary to issue notice to the other respondents, since in our view, no injustice is caused to them.

(3.) The appellant is aggrieved since his application initiating contempt proceedings against the respondents has been dismissed mainly on the ground that the appellant was not present and there was no representation on behalf of the appellant. The High Court on perusal of the records held that the appellant was not entitled to get any financial benefit. According to the appellant, had he been given an opportunity before the High Court, he could have convinced the High Court that he is entitled to get financial benefits.