- (1.) S. P. Mehrotra, J. The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, inter-alia, prayed that the opposite party be punished for having committed contempt of this Court by flouting the interim order dated 3-7-1991 passed by this Court in Civil Misc. Writ Petition No. 17961 of 1991.
(2.) THE present contempt petition was filed on 2nd April, 1992. On 6th April, 1992, this Court passed the following order on the contempt petition. "list revised. None present. List in the ordinary course. " A perusal of the record shows that no order has, thereafter, been passed directing for issuance of notice to the opposite party on the contempt petition.
(3.) IT is thus, evident that no notice has so far been issued to the opposite party on the contempt petition. In the circumstances, I am of the opinion that no useful purpose will be served by directing for issuance of notice to the opposite party now after a lapse of about 12 years since the filing of the contempt petition in the year 1992.;