Madhya Pradesh High Court
Prajesh @ Brijesh Khare vs Arun Kumar Pateriya on 23 August, 2012
Con. C. No. 271/12 23/08/12
Shri K. N. Agrawal, learned counsel for the petitioner. Considering the fact that the order was passed more than 7 years back on 6/04/05, this contempt application is filed now in the year 2012. It is not appropriate for this Court to initiate action for contempt.
Even though, learned counsel for the petitioner by filing I. A. No. 3179/12 and I. A. No. 3178/12 has sought for over-ruling the objection and the delay in filing the present application but considering the fact that after a period of 7 years, the entire scenario would have been changed and petitioner has slept over the matter for all this period, I see no reason to initiate action for contempt.
In case, petitioner has any grievance, he may initiate fresh proceedings in accordance with law but now after a period of more than 7 years, it is not appropriate for this Court to initiate action for contempt.
Accordingly, upholding the objection, the petition is dismissed with liberty to the petitioner to initiate fresh proceedings in case he has any grievance still subsisting.
C. C. as per rules.
(Rajendra Menon) Judge Vy/-