AJAY KUMAR KAWREY Vs. MANISH SHARMA

JUDGEMENT

(1.) This contempt petition under Section 12 of the Contempt of Court Act has been brought by the petitioner praying to draw a proceeding of contempt against the respondents/contemners.

(2.) In W.P.(Cr.) No.331/2016, filed by the petitioner, order dated 24.08.2017 was passed. The operative paragraph of the order is as under :-

(3.) It is submitted by the counsel for the petitioner that order passed by this Court has not been complied in its letter and spirit by the respondent, although petitioner was afforded opportunity to submit documents in support of his case, but the same were not taken into consideration and the final charge-sheet has been prepared.