- (1.) This appeal has arisen out of the S.B. Contempt Petition No. 469/2000, which was dismissed by learned Single Judge as not pressed by the appellant on 3.5.2000.
(2.) The grievance of the appellant, who was respondent in the contempt petition, is not against dismissal of petition as not pressed, but he is aggrieved with the order because the interim order passed during the pendency of contempt petition has been ordered to be continued.
(3.) We are of the opinion that contempt proceedings primarily are initiated either where the order of the court is wilfully disobeyed by the party to whom such orders are directed or there is an abuse of process of court or by other conduct, there is interference with the administration of justice or their is denigration of authority of courts.;