N S BIHAN Vs. PADMABHAYA

JUDGEMENT

(1.) This contempt petition has been filed by petitioner in whose favour an order was passed by this Court on 22.4 94, giving the direction to the respondents that a seperate enquiry be held with respect to the alleged default of the petitioner.

(2.) In terms of the aforesaid order, the enquiry proceedings were separated, but the enquiry was not concluded within one month of the communication of the order passed by this Court.

(3.) In view of the aforesaid order, the petitioner wrote a letter on 6.1094 to the Secretary, Ministry of Home Affairs, that owing to the delay in conclusion of the enquiry, he shall have to move the Court for contempt of court. Upon receipt of the notice/ letter, an application for extension of time was filed by the respondents. This application was also filed much beyond the period of one month after the receipt of the order of the Court on 16 May, 1994. One month therefrom expired on 16 June. 1994. The application for extension of time was filed on 7.3.95.