S.P. Mehrotra, J. - (1.) THE present contempt petition, namely, Civil Misc. Contempt Petition No. 1037 of 1993 has been filed under section 12 of the Contempt of Courts Act, 1971. It is, inter alia, prayed that the opposite parties be punished for having committed contempt of this Court by flouting the order dated 14.3.1983 passed by this Court in Civil Misc. Writ Petition No. 160 of 1976 and the order dated 20.4.1993 passed by this Court in Civil Misc. Writ Petition No. 26283 of 1992. The present contempt petition was filed on 19.5.1993. On 20.5.1993, the Court passed the following order on the contempt petition: List this petition in the week commencing 12.7.1993. Pursuant to the said order dated 20.5.1993, the case was listed before the Court on 12.7.1993. On 12.7.1993, the Court passed the following order: One week and no more is allowed to the learned Counsel for the petitioner to file a supplementary affidavit as directed. List immediately thereafter. In view of the said order dated 12.7.1993, the case was put up before the Court alongwith the Office Report dated 19.7.1993, which is quoted below: In view of the Court order dated 12.7.1993 no supplementary affidavit has been filed. The case is put up for admission. On 21.7.1993, the Court passed the following order: Supplementary affidavit may be brought on record. On the request of learned Counsel for the petitioner, list after one month.
(2.) IT appears that in view of the said order dated 21.7.1993, the case was put -up before the Court alongwith the Office Report dated 28.8.1993. However, no order appears to have been passed by the Court. It further appears that the case was listed before the Court on 17.3.1998, but the same could not be taken up and was marked left out. The case was thereafter listed before the Court on 20.2.2004. On the said date, i.e. 20.2.2004, the case was passed over on prayer made on behalf of the learned Counsel for the petitioner/applicant, and was directed to be listed in the next cause list. The case was again listed before the Court on 27.2.2004. On the said date, the Court passed the following order: On prayer made by Shri Triveni Shanker, learned Counsel for the petitioner -applicant, this case is directed to be listed in the next cause list alongwith the record of Civil Contempt Application No. 1089 of 1993. Pursuant to the said order dated 27.2.2004, the case is listed today alongwith the record of Civil Misc. Contempt Petition No. 1089 of 1993.
(3.) A perusal of the various orders passed on the record of the present contempt petition, namely, Civil Misc. Contempt Petition No. 1037 of 1993, as mentioned above, shows that no order has so far been passed directing for issuance of notices to the opposite parties on the contempt petition. In the circumstances, I am of the opinion that no useful purpose will be served by directing for issuance of notices to the opposite parties now after a lapse of about 11 years since the filing of the contempt petition in May, 1993.;