SHIV SHANKAR Vs. ASHOK PAHAVA

JUDGEMENT

(1.) The appellant had filed an application (CCP No.89/2000) seeking initiation of proceedings under the Contempt of Courts Act, 1971 (for short "the Act") against the respondents in not complying with the order passed on 3.11.1999 by learned Single Judge in CW.No.6692/99. The said application was dismissed on 8.9.2000 by the following order:-

(2.) As the order was passed in the absence of the appellant or his counsel, the appellant applied for recalling of the said order by filing C.M.No.856/2000. The said application was also dismissed by the order dated 25.1.2002, which reads:-

(3.) In this appeal filed under Section 19 of the Act, the appellant is seeking to have the order dated 8.9.2000 set aside.