DR. GHANSHAYAM DEV Vs. DR. RANBIR SINGH

JUDGEMENT

(1.) WE have heard Mr. Raghu Mehta, learned counsel appearing for the petitioner as also Mr. D.S. Thakur, learned counsel appearing for the respondent at length.

(2.) FALL out of certain events that culminated in the initiation of the contempt proceedings on an application commenced by Dr. Ghanshayam Dev in resume may be noticed.

(3.) IN response to show cause notice objections were filed by the respondent and tendered an unconditional apology for having made a statement on affidavit that no writ petition in fact has been filed at Jammu. It is further stated the writ petition SW No. 598/91 despite having been filed in Jammu Wing of the Court, was not listed before this Court. The respondent further submitted that the matter could not come before the court because of the strike of the Bar Association and he proceeded to Srinagar and after having consulted his lawyer filed another writ petition in the Srinagar Wing of the High Court and sworn an affidavit stating that he has not filed any other writ petition or proceedings in respect of the matter in controversy. It is further explained that the respondent did not know the implication for not disclosing the factum of the filing of the writ petition in Jammu Wing of this Court, Averments made in para 3 of the preliminary objections read as under: