- (1.) Heard Sri Chandra Jeet Yadav, learned Counsel for the applicants. This contempt application has been filed for punishing the opposite party for abusing the process of the Court.
(2.) Learned Counsel for the applicants submits that civil contempt has been defined under section 2 (b) of the Contempt of Courts Act and there, the Court can punish a person, who has abused the process of Court.
(3.) On being confronted as to how the process of the Court has been abused, learned Counsel for the applicants invited the attention of this Court towards the order dated 1.4.2015 passed by this Court in Writ C No. 17183 of 2015, (C/M Madhav Uchchatar Madhyamik Vidyalaya and another v. State of U.P. and others), by which it has been directed that the election of the Committee of Management scheduled to be held on 5.4.2015 may be held, but the result there of shall not be declared.;