P LAKSHMANAN Vs. ASHOK KUMAR

JUDGEMENT

(1.) The present Contempt Petition is filed to punish the Contemnor/respondent for his willful disobedience of the order of this Court made in M.P(MD)No.2 of 2012 in W.P(MD)No.6416 of 2011, dated 22.3.2013.

(2.) The Contempt Petition was filed on 18.12.2017 after a lapse of about four years from the date of passing of order by this Court. The Registry of the High Court raised the point of maintainability in view of Section 20 of the Contempt of Courts Act, as the period of limitation is one year for filing the contempt application.

(3.) The learned counsel for the Petitioner submitted his reply by stating that in view of Article 215 of the Constitution of India, there is no time limitation for preferring a Contempt Application and as per submission, the learned counsel is of the opinion that time limitation prescribed under Section 20 of the Contempt of Courts Act is not applicable and Contempt Application shall be filed at any point of time under Article 215 of the Constitution of India.