OM PRAKASH GOYAL Vs. ASHOK KUMAR VAISH

JUDGEMENT

(1.) Heard Sri Shesh Kumar, learned counsel for review applicant, Sri Sudhir Mehrotra, Special Counsel nominated for assistance to the Court and perused the record.

(2.) This application seeking review/recall of our judgment dated 25.5.2015, has come up at the instance of contemnor on the ground that criminal contempt proceedings initiated against him were barred by limitation under Section 20 of Contempt of Courts Act, 1971 (hereinafter referred to as "Act, 1971") and further that direction given by this Court restraining him from entering premises of Civil Court/District Judgeship, Kannauj for a period of three months is beyond jurisdiction since no such punishment is provided under Section 12 of Act, 1971 and is also contrary to law laid down in Supreme Court Bar Association v. Union of India & Anr., 1998 4 SCC 409.

(3.) It is admitted that aforesaid two issues were not raised earlier but that it is sought to be explained that this was due to inadvertence. The learned counsel urged that these issues now can be raised by means of present application particularly in view of order dated 13th July, 2015 passed by Apex Court in Criminal Appeal No.851 of 2015 dismissing the aforesaid appeal.