V.S. Dave, J. - (1.) Disobeying orders over reaching the courts; ridiculing the authority of the Registry are virtually becoming the common phenomena which cannot be encouraged and any litigant who is found to indulge in such sort of activities disentitles himself to any relief muchless discretionary relief and this case is not an exception to it. Managing Director of the Bank tried to over reach this court and ridicule the sanctity attached to the orders passed by the learned Single Judge.
(2.) Main appeal in this case had come up for hearing on 16.10.1992. Since we were in midst of hearing a serious murder appeal, for paucity of time order could not be dictated in the court and thereafter this file was not placed before us till the learned counsel mentioned that he has filed an application before the registry in this case. We enquired from the registry and found no such application pending there. Learned counsel then placed before us a photostat copy of the application purported to have been moved for extension of time. The application is filed after the initiation of contempt proceedings before the learned Single Judge. Learned counsel has submitted, there is yet another application ready with him for filing as he knows the fate of the appeal. This court had indicated even at the time of hearing at admission stage, since learned counsel for the respondent was not even called upon to make his submission.
(3.) We have heard learned counsel for the appellant in details.;