B N JAISIMHA Vs. N T PRABHAKAR

JUDGEMENT

(1.) IT is staled in the affidavit filed by the petitioner that on account of his official duty to attend to the Election Commission of India at New Delhi for discussion on 11th and 12th October, 1984, he is unable to be present on 12th October, 1984, to which date the contempt application stands posted and is summoned to appear in person and, therefore, he requested to dispense with his presence on that date. Sri E. Manohar, the learned Additional Advocate-General relied upon the proviso to Rule 18 of the Contempt of Court Rules, 1980, (hereinafter referred to as 'the Rules') and quested this Court to dispense with his personal appearance. Rule 18 of the Rule reads as follows :