RUPALI BHANOT Vs. RISHABH DEV SHASTRI

JUDGEMENT

(1.) IN this revision petition filed under Article 227 of the Constitution of India, challenge is to order dated 20.11.2012 Annexure P-5 passed by learned Additional District Judge, Ludhiana.

(2.) RESPONDENT herein has filed application Annexure P-4 dated 20.07.2011 for initiating contempt proceedings against the present petitioners. The present petitioners failed to file reply to the said contempt application in spite of several opportunities including last opportunity on payment of costs and also failed to pay the costs and even none appeared for the present petitioners before the lower Court on 20.11.2012. Consequently, opportunity to file reply to the contempt application by the petitioners has been closed by the lower Court by impugned order Annexure P-5. Feeling aggrieved, petitioners have filed this revision petition to assail the said order.

(3.) COUNSEL for the petitioners prayed that only one more opportunity may be granted to the petitioners for filing reply to the contempt application. Reference was also made to merits of the contempt application and locus standi of the present respondent to file the same.