HIRA MANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) WHEN despite service of notice, there was no response from the Senior Record Officer, Electrical and Mechanical Engineering, E.M.E. Records, Secunderabad (respondent no. 4), this Court vide order dated 8.5.2003, issued bailable warrant of arrest of respondent no. 4 for his production before this Court on 19th May, 2003. Again on 19.5.2003, there was no response except that one Nayak Subedar Nagendra Singh, who claimed to be attached with the office of respondeat no. 4, appeared but without any show cause or affidavit from respondent no. 4. Under such circumstances, this Court directed for initiation of contempt proceeding and for issuance of non - bailable warrant of arrest for production of respondent no. 4 before this Court today. Meanwhile, respondent no. 4 was directed to file his show cause.

(2.) PURSUANT to the said order, respondent no. 4 has personally appeared and filed his show cause. In paragraph 4 of the said show cause it is stated that the present Senior Record Officer (respondent no. 4) took over charge of the office on 19th May, 2003, before which one Major Lakhan Pal Singh was holding the post of respondent no. 4.

(3.) HAVING heard Mr. Shahi, learned Senior Standing Counsel and in the facts and circumstances aforementioned, the apology tendered by respondent no. 4 is accepted and accordingly, the contempt proceeding initiated vide M.J.C. No. 829 of 2003 is dropped. The M.J.C. is, thus, dismissed.