BHAT DIAMON Vs. ANIL BHAN

JUDGEMENT

(1.) ORDER :- Heard the petitioner in person.

(2.) This petition for initiation of contempt proceedings is misconceived as because the petitioner seeks initiation of contempt proceedings against a lawyer who is alleged to have given advice to his clients, directing them not to implement the orders of the court, thereby the petitioner wants to impress upon this court that it is the wrong advice being tendered by learned counsel far the respondents that the respondents are not implementing the orders of this court passed on number of occasions in different matters and to substantiate his submissions, the petitioner has placed on record a communication, wherein the opinion tendered by Mr. Ani1 Bhan to his clients is being brought on record.

(3.) The communication has been produced by the petitioner when it is neither addressed to him nor it has been forwarded to him by the respondents. Admittedly the communication made by the counsel to his client and client to his counsel is a privileged communication and is not admissible in evidence as per the provisions of Evidence Act.