SANAT KUMAR GHOSH Vs. RAJESH KUMAR SINHA

JUDGEMENT

(1.) The contempt application arises out of an order dtd. 13/9/2021 passed in WPA 7595 of 2021. The operative portion of the said order is as follows:-

(2.) The order dtd. 13/9/2021 was served on the alleged contemnor/respondent no.1 on 18/9/2021 and the alleged contemnors/ respondents no.2 and 3 on 24/9/2021. Contempt notice was issued on 18/1/2022 and were received by the alleged contemnors/ respondents no.1, 2 and 3 on 19/1/2022. The contempt application was filed on 23/2/2022. The contempt application was directed to be served by an order dtd. 1/4/2022 making the same returnable on 22/4/2022.

(3.) The matter was adjourned on 22/4/2022 as the alleged contemnors/respondents no.1, 2 and 3 remained unrepresented despite service to afford the said alleged contemnors/respondents a further opportunity to represent before this Court. A direction was also given on 22/4/2022 to serve a fresh notice to the alleged contemnors/respondents no.1, 2 and 3. The applicants/petitioners have served a notice dtd. 22/4/2022 to the alleged contemnors/respondents no.1, 2 and 3 which has been duly received on 25/4/2022 and 26/4/2022. An affidavit of service filed in this regard by the applicants/petitioners is taken on record. The alleged contemnors/respondents no.1, 2 and 3 remain unrepresented despite service even today. The version of the alleged contemnors/respondents no.1, 2 and 3 is not available to the Court despite the contempt petition being adjourned on 22/4/2022.