DHIRAJ JAIN Vs. ARUNENDRA KUMAR & ORS

JUDGEMENT

(1.) Review Pet. 602/2015 & CM Appl. 31099/2015 in Cont.Cas(C) 755/2015

(2.) In the petition, it was averred that Members of the Central Administrative Tribunal verbally abused the petitioner and did not permit him to present his case on 25th February, 2014.

(3.) In fact, the contempt case which read like a writ petition contained not only accusation against the petitioner's own previous counsel but also an attempt to challenge the earlier Division Bench's order dated 09th September, 2010.