OM PRAKASH Vs. SHAKTI SINGH

JUDGEMENT

(1.) This is a case where the order-sheet filed along with contempt application reveals that the lawyers are continuously abstaining from work on every date since 5/2/2020 till 5/1/2022. Not even on a single occasion, the lawyers in Tehsil- Budhanpur, District- Azamgarh had permitted the court to proceed and perform judicial work.

(2.) The present contempt application has been filed at the behest of the applicant for initiating contempt against opposite party for not complying the order of the writ Court dtd. 10/1/2020.

(3.) This Court finds that no proceedings for contempt can be initiated against opposite party as he is not at fault due to the fact that lawyers at Tehsil- Budhanpur are not permitting the court to function properly.