DEVENDRA SNIGH Vs. NAPENDRA MISHRA

JUDGEMENT

(1.) THE present Contempt Petition has been filed under section 12 of the Contempt of Courts Act, 1971. It is, inter alla prayed that the Opposite Parties be punished for having committed contempt of this Court by allegedly committing breach of undertaking incorporated in the order dated 17. 2. 1993 passed by this Court in Cwil Revision No. 540 of 1992, connected with Cwil Revision No. 544 of 1992 (Annexure-6 to the Contempt Petition ).

(2.) THE present Contempt Petition was filed on 15th April, 1993. On 16th April, 1993, this Court passed the following order:-"list this case on 23. 4. 1993. Learned Counsel for the applicant is directed to serve a copy of this petition on Shri Pradeep Kumar who in the meantime will obtain instructions from his client. "

(3.) A perusal of the above order dated 16th April, 1993 shows that there was no direction for issuance of notice to the opposite parties on the contempt petition.