NDMC Vs. THE STATESMAN LTD.

JUDGEMENT

(1.) On 24.10.89, this Court made an order in the civil appeal holding

(2.) Counsel for the appellant-Committee states that given a little more time steps as envisaged in the order of 24.10.89 would be taken. That does not at all relate to the relevant point which arises for consideration. The failure of the appellant to comply with the directions and the consequent delay in disposal of the appeal and the prejudice that may have been caused to the respondents following the appellant's failure to act are the matters which require attention to be bestowed.

(3.) We are of the prima facie view that the gross negligence and indifference shown in the matter of compliance with the directions of this Court dated 24.10.89 require a serious view to be taken and action for contempt be taken and considering of a claim for damages to the respondents be also examined.