SUSHILKUMAR GOPIKANT JHA Vs. MANOJ AGGARWAL

JUDGEMENT

(1.) The contempt jurisdiction of the court is a disciplined jurisdiction.

(2.) This Miscellaneous Civil Application is filed by the applicant invoking the jurisdiction of this court under the Contempt of Courts Act , 1971. What is complained of is about non-compliance of order and direction in judgment dtd. 15/3/2022 in Special Civil Application No.5082 of 2022.

(3.) The moot question is whether the respondents could be said to have committed contempt of court and flouted the directions of learned single Judge by not applying to applicant- petitioner No.2 Resolution dtd. 15/9/2022 and by not granting benefit to him thereunder.