BABU RAM MISHRA Vs. R P SINGH

JUDGEMENT

(1.) The present special appeal purported to have been filed under Chapter VIII, Rule 5 of the Rules of the Court, 1952 against the order dated 9.7.2002 passed by the learned Single Judge in Civil Misc. Contempt Petition No. 53 of 2002.

(2.) It appears that the Petitioner-Appellant filed the aforementioned contempt petition on the ground of disobedience of the order dated 19.1.2000 passed by this Court in Civil Misc. Writ Petition No. 25090 of 1998. The said order dated 19.1.2000 is reproduced in Paragraph 3 of the affidavit accompanying the stay application filed in the present special appeal.

(3.) The aforementioned contempt petition was dismissed by the learned Single Judge, inter alia, holding that the same was barred by time. The said order dated 9.7.2002 passed by the learned Single Judge dismissing the contempt petition is as under: