ANANT GHATE Vs. DILIP DESHPANDE

JUDGEMENT

(1.) HEARD Shri Jaideep Shirpurkar, learned counsel for the petitioner on the question of admission. The petitioner has filed this petition being aggrieved by order dated 22.11.2013 by which the court below i.e. the Second Additional District Judge, Chhindwara has refused to initiate the contempt proceedings against the respondent.

(2.) IT is submitted by the learned counsel for the petitioner that the proceedings under section 13 of the Hindu Marriage Act between the petitioner and the daughter of the respondent are pending. It is submitted that during the course of the evidence of the respondent's daughter which was being recorded by the court below on 03.09.2012, the respondent started shouting and abusing the petitioner on account of which the statement of the respondent's daughter could not be recoded and the proceedings were adjourned.

(3.) IT is submitted that the court below has failed to appreciate and take into consideration the fact that the respondent started abusing and shouting in the court thereby interfering in the proceedings in the court which amounts to contempt of the court as per the provisions 2(c) 2 of the Contempt of the Court Act. It is submitted that the court below has passed the impugned order totally ignoring the statutory provisions while dismissing the application, therefore the impugned order deserves to be set aside and the court below be directed to initiate the contempt proceedings against the respondent.