HIMANSHU JOSHI Vs. UTPAL KUMAR

JUDGEMENT

(1.) The matter is heard through video conferencing.

(2.) Its anguishing to observe, that the learned counsel for the petitioner after arguing this review, in contempt petition for about 4 days. On the previous dates fixed for arguments, on the issue of maintainability of the review application in a contempt proceedings, which are drawn under Section 12/14 of the Contempt of Courts Act, had expressed an unprecedented and uncalled for apprehension, requesting the Court that while deciding the review application his arguments to be considered in detail by the Court, whether they are relevant or not for deciding the controversy.

(3.) It is an uncalled for gesture, which has been expressed by the learned counsel for the review applicant, even otherwise also, I am of the opinion that, the Court is bound to consider the argument extended by the learned counsel and has to record its reasoning for not accepting the same.