PROPER CHANNEL Vs. K JAYAKUMAR

JUDGEMENT

(1.) NON-compliance of the direction contained in Annexure A1 Judgment dated 23rd January, 2009 has led the petitioner to file this Contempt Case.

(2.) AS already stated above, the Judgment was rendered on 23rd January, 2009 and in view of the provisions contained in Section 20 of the Contempt of Courts Act, the proceedings now initiated is barred by limitation. However, learned counsel for the petitioner contends that since no time limit is prescribed in the judgment for compliance of the direction, the limitation provided under Section 20 of the Contempt of Courts Act is inapplicable.