GAJADHAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Challenging the order dated 6th December 2013 passed by the learned single Judge in Contempt Case (Civil) No. 236/2013 declining to initiate any action against the respondents under the Contempt of Courts Act, the appellant has preferred this Letters Patent Appeal. The appellant is the plaintiff in Money Suit No. 1/2001 pending in the file of Civil Judge, Senior Division-1- Godda which was filed against the defendant/State of Jharkhand alleging that the money suit is not progressing.

(2.) The appellant had filed WPC No. 192/2011. By order dated 18th March, 2011, learned single Judge directed the Sub-Judge-I, Godda to expedite the hearing of Money Suit No. 1/2001 and dispose of the same as early as possible and practicable and further observed that no unnecessary adjournment would be granted to the parties of the suit.

(3.) Alleging that the said order passed by the Court in WPC No. 192/2011 dated 18th March, 2011, has not been complied with and the said order was willfully disobeyed, the appellant herein had filed the Contempt Case (Civil) No. 236/2013. By the impugned order dated 6th December, 2013, the learned single Judge held that there is no reason to initiate any action under the Contempt of Courts Act against the respondents and dismissed the contempt application on the ground that there is no substance in the contempt application.