CHIRANJEEV JHA Vs. GAURI SHANKAR SINHA

JUDGEMENT

(1.) This application has been filed for initiating a proceeding for contempt of Court against the opposite parties alleging non-compliance of the Court's order dated 26-7-1999 passed in M.J.C. No. 2483 of 1997.

(2.) While disposing of the said contempt application, this Court observed as follows:

(3.) Mr. Ujjawal, however, appearing on behalf of the opposite party submits that while disposing of the aforesaid contempt petition, this Court had not adjudicated as regards the benefit which the petitioner shall be entitled and further this Court having given liberty to this petitioner, in case the Board do not act in accordance with the said decision, to ventilate his grievance before the appropriate forum/Court of law, the apposite parties have not violated any order of this Court and as such, proceeding for contempt, cannot be initiated against them.