V RANGARAJAN Vs. V RANGANATHAN

JUDGEMENT

(1.) The present contempt application is filed seeking implementation of the order passed by this Court on 18.6.2012 in W.P.No.4352 of 2007 (O.A.7750/2001).

(2.) This Court has raised a preliminary issue in respect of the maintainability of the contempt application, filed after a lapse of one year from the date of cause of action, as contemplated under Section 20 of the Contempt of Courts Act.

(3.) In the case on hand, this Court has passed an order on 18.6.2012 in W.P.No.4352 of 2007 and the order copy was made ready on 5.10.2012 and the copy was delivered to the writ petitioner on 09.10.2012. Thus, the order ought to have been implemented by the respondent forthwith.