- (1.) THE applicants, who have the status of merely informant, are not present.
(2.) UNDER Rule 10 of Chapter XXXV-E of the Rules of Court, 1952, after giving information about the commission of contempt of Court by any person or persons, the informant has no right to appear or plead or argue before the Court unless he is called upon by the Court specially to do so. The Court does not consider it necessary to call upon the informant either to appear or to plead or to argue. Thus, it proceeds with the case notwithstanding the absence of the informant. Upon hearing Sri Sudhir Mehrotra, the learned Additional Government Advocate, and scrutiny of the averments made in the affidavit filed in support of the contempt application, the Court is of the opinion that no case for initiation of proceedings for contempt against the alleged contemner is made out. The application is wholly misconceived. Accordingly, the application is rejected. Petition dismissed. .;