S.K. SRIVASTAVA Vs. MS. X

JUDGEMENT

(1.) The present is appeal is filed by the appellant under Section 19 of the Contempt of Court Act, 1971 (hereinafter referred to as the "Act") and impugns the order dated 04.01.2013 passed by a learned Single Judge of this Court in Cont. Cas (C) No.330/2012. The said order dated 04.01.2013 is hereinafter referred to as the ,,impugned order. By the impugned order, the learned Single Judge has imposed a punishment of civil imprisonment for a period of fifteen (15) days alongwith a fine of Rs.2000 on the appellant for violating/disobeying the restraint order dated 29.09.2011 passed by the learned Single Judge in Contempt Petition no. 360/2011.

(2.) THE appellant has been making scurrilous allegations and using derogatory language against the respondents, who are officers of the Indian Revenue Service. The learned Single Judge has for the purposes of avoiding unintended ignominy referred to the said respondents as Ms X and Ms Y. We also consider it apposite to refer to respondents nos. 1 and 2 as Ms X and Ms Y, respectively. The appellant had been restrained from circulating or addressing any communication similar to the letter dated 27.01.2011 addressed to the Chairman Central Board of Direct Taxes which contained scurrilous and vulgar allegations against Ms X and Y. However, it is apparent that the appellant has failed to refrain from making indecent and vulgar allegations against the respondents.

(3.) AGGRIEVED by the order dated 31.05.2010 passed by the Tribunal the respondents preferred a writ petition bearing W.P.(C) No.6650/2010 before this Court. By an order dated 07.10.2010 a Division Bench of this Court expunged the disparaging pleadings inter se the appellant and the respondents.