INDRA DHALL Vs. ARUNESHWAR GUPTA

JUDGEMENT

(1.) Petitioner filed this petition under Section 2(c) read with Sections 10, 11 and 12 of the Contempt of Courts Act,1971 (hereinafter referred to as the `Act') for initiating proceedings for contempt against the respondents Mr.Aruneshwar Gupta @ Arunesh Gupta and Mr.Satish Kumar Sharma.

(2.) On 23.3.2004, notice to show cause as to why action for committing contempt be not taken, was issued to respondents. Reply affidavit and objections have been filed.

(3.) The petitioner's case simply stated is that respondents have deliberately, intentionally and despite having the knowledge of the actual order passed by the Civil Judge, communicated to the members of the Association, only part of the order which suited them and deleted the operative part of the order, by which reliefs were refused to them. By this process, respondents have interfered with due course of judicial proceedings and obstructed the administration of justice which is actionable as criminal contempt under Section 2(c) of the Act.