C.A.MOHMED ABDUL HUQ Vs. S.MANOHARAN

JUDGEMENT

(1.) Invoking the provisions of Sections 2(b) & 11 of the Contempt of Courts Act, 1971, the Petitioner has approached this Court seeking the relief of punishing the Respondents for having committed contempt of Court by their wilful disobedience of the Order of this Court dated 25.1.2012 and made in Crl. O.P. No. 25046 of 2011. Before entering into the merits of the case, this Court finds that it may be appropriate to quote the lamentation made by the Honourable Supreme Court of India in Anil Ratan Sarkar v. Hirak Ghosh, 2002 4 SCC 21

(2.) In an another recent decision, a Division Bench of the Honourable Supreme Court of India, headed by His Lordship The Honourable Mr. Justice S.H. Kapadia, Chief Justice of India (as he then was), has explained the impact of the disobedience of the Orders of the Court by the officials, who are bound to abide and the role of the higher Courts to safeguard the dignity and majesty of the law and also to infuse confidence in the minds of people in the following manner:

(3.) The excerpts of the Facts: