BHARAT LUNIYA Vs. ABHISHEK MEENA

JUDGEMENT

(1.) At the outset, Shri Awadh Tripathi, Advocate, appearing in person, would inform that he has moved the intervention application. He would further submit that he has also moved a writ petition under Article 227 of the Constitution of India before this Court challenging the order passed by the Election Tribunal.

(2.) I have heard Shri Tripathi for some time, only to satisfy him, despite settled legal position that the issue of contempt is strictly between the Court and the contemnor and no other person has any locus to argue either for or against the contempt petition. If intervention is allowed in contempt matters there would be no end to the litigation and any third person can interfere with the Court proceeding either to impress or prejudice the Court at the time of hearing of contempt petition.

(3.) Accordingly, the intervention application (I.A.No.1 of 2019) filed on 12-12-2019 is rejected. However, Shri Awadh Tripathi (intervener) would be at liberty to take recourse to law, whichever is available to him.