JUDGE II LABOUR COURT Vs. R S PANDE

JUDGEMENT

(1.) THE question which we are called upon to decide in this application is whether respondent No. 1- R. S. Pande, is guilty of an offence punishable under section 12 of Contempt of Courts Act, 1971.

(2.) THE circumstances in which we are seized of the matter, in brief, are as under :---

(3.) SINCE the applicant is the Judge of the IInd Labour Court, in whose Court the alleged contempt is said to have been committed by the respondent No. 1, no one appeared for the applicant. On behalf of the respondent No. 1 Mr. C. U. Singh with Ms. Shobha Gopal and on that of respondent No. 2 Mr. R. L. Patil, Additional Public Prosecutor have put in appearance. We have heard them at considerable length and perused the entire material on record, including the affidavit dated 19-1-1998 filed by the respondent No. 1 in this Court.