O P S MALIK Vs. NARESH CHANDRA KAPOOR

JUDGEMENT

(1.) This contempt appeal is preferred against the order of the learned Single Judge dated 27.1.2004 (reported in 2004 (1) ARC 450) rejecting the application of the appellants for recalling of the order dated 14.5.2002.

(2.) We have heard Sri U.N. Sharma, learned Counsel appearing for the appellants and Sri S.C. Dwivedi, learned Counsel for the sole respondent.

(3.) It appears that a contempt proceeding was initiated against the appellants alongwith others and by order dated 14.5.2002 the appellants were directed to appear in person. Being aggrieved with that order an application was moved on behalf of the appellants to recall the same on the ground, inter alia, that the proceeding is time barred and, therefore, no cognizance can be taken of the alleged contempt. The learned Single Judge vide order dated 27.1.2004 rejected the application to recall the order dated 14.5.2002 which is impugned in this appeal.