X Vs. SK SRIVASTAVA

JUDGEMENT

(1.) Since this is a case in which the petitioners have sought to invoke the contempt jurisdiction of this court under Article 215 of the Constitution of India read with the relevant provisions of the Contempt of Court Act, 1971 (in short the said Act), based on repeated and consistent acts of gross misdemeanor by the respondent, to which I would be making a reference hereinafter; I have thought it fit to obliterate the name of the petitioners, so as to avoid any unintended ignominy to the petitioners. Therefore, petitioner no. 1 would be referred to as Ms X, while petitioner no. 2 would be referred to as Ms. Y; though collectively they will be referred to as petitioners.

(2.) The present petition is filed seeking initiation of contempt proceedings against the respondent on account of his deliberate and willful violation of the order passed by a Single Judge of this court dated 29.09.2011 in Contempt Petition no. 360/2011. As a matter of fact, when the present contempt petition came up for hearing before me for the first time, on 31.07.2012, after noting the scurrilous nature of language used in a communication dated 02.04.2012, the respondent was injuncted from addressing any further communication to any third party in which there is a reference of like nature to petitioners, as in the letter dated 02.04.2012.

(3.) Subsequent events have revealed that the aforesaid order passed by me, has had no affect on the respondent. In order to fully appreciate the unrepentant and unremorseful conduct of the respondent, despite repeated orders passed by various judges of this Court, the following chronology of events have to be noted.