ASHUTOSH MISHRA Vs. SUMAN SHRIVASTAVA PRINCIPAL JUDGE

JUDGEMENT

(1.) This petition is filed against the order passed by the Principal Judge, Family Court, Sehore.

(2.) The case of the petitioner is that the Hon'ble High Court of Madhya Pradesh, Jabalpur vide order dtd. 20/3/2020 passed in Criminal Revision No.1331 of 2020 granted interim relief to the petitioner, which reads as follows:-

(3.) That he has made payment subsequently in terms of the said order. Notwithstanding the same, the order dtd. 9/9/2022 has been passed issuing a non-bailable warrant against the petitioner. Therefore, the case of the petitioner is that the concerned Judge has committed a contempt of Court.