K.C.Agarwal, C.J. - (1.) An application under Section 15(2) of the Contempt of Courts Act 1971 was filed by Sushil Kumar Rawat. against Shyam Singh for taking contempt proceedings against him. The allegations made in the application are that the respondent Shyam Singh had misbehaved with the applicant in the Court-Room by catching his neck mercilessly, There is no report of the proceeding officer as to the happening in the Court-Room, The applicant also did not filed the application with the permission of the Advocate General. About the incident in the court, it is its version that becomes material. The incident allegedly took place on 2.4.91 about two years have passed.
(2.) It is not in the interest of Justice that action be taken against the respondent Shyam Singh. Let the case be sent to the Court below immediately for decree. The application is rejected.;