DEEPAK KHOSLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein has preferred a petition for criminal contempt of Court. It was filed in the Registry of this Court on 31.05.2010, which has not been listed so far. In that petition, the petitioner has alleged that in some proceedings pending between the petitioner and the opposite party, the opposite party has levelled certain allegations of bias and prejudice against a judge of this Court, which according to him, amounts to contempt of the Court. In this petition, we are not concerned with the merit of the criminal contempt petition preferred by the petitioner. The grievance of the petitioner is against non listing of the said petition on the judicial side.

(2.) We would like to point out that the petitioner had applied for the consent of the Law Officer, but the Law Officer has declined the same, as in his opinion no case for criminal contempt is made out and his petition is one of civil contempt.

(3.) The petitioner avers that when he contacted the Registry, he was given to understand that the request of the petitioner for listing the matter has been referred to Hon'ble the Chief Justice of this Court 'administratively'.