MAJID BEG Vs. TEJ PRATAP SINGH

JUDGEMENT

(1.) This petition is filed seeking initiation of proceedings for contempt against the respondent herein for willfully disobeying the order dtd. 9/7/2022 passed in Miscellaneous Criminal Case No.27507 of 2022.

(2.) Shri Vishal Vincent Rajendra Daniel, learned counsel for the petitioners contends that the respondent has violated the aforesaid order. He submits that the order passed by this Court in paragraph-9 has been disobeyed. He submits that even though the impugned order therein dtd. 10/5/2022 was set aside, the trial judge is proceeding to recall the witnesses and record their evidence. It is his submission even though he brought it to the notice of the trial judge, he was told that there was no order to restrain him not to summon the witnesses. Therefore, in view of the fact that there is no specific order restraining him not to summon the witnesses, there is no disobedience of the aforesaid order. Therefore, it is pleaded that since the contempt has been committed in disobeying the directions contained in paragraph-9, appropriate action be taken against the respondent.

(3.) Heard petitioners' counsel.