N C DAS Vs. M A MOHSIN

JUDGEMENT

(1.) This is a Special Leave Petition against an Order of the High Court at Patna declining to take proceedings in contempt against the respondents. This is what the High Court said :

(2.) At the commencement of the hearing, we told learned counsel that in contempt proceedings such as these, an Appellate Court will not interfere unless the order is totally perverse. The Special Leave Petition has, nonetheless, been argued at length. We are in no doubt at all that there is no perversity in the Order that is challenged.

(3.) The contempt jurisdiction is not to be invoked or allowed to be invoked to enable the appellant to wreck personal vengeance against the alleged contemners.