PRAVEEN KUMAR GUPTA Vs. TARUN NAGALIA

JUDGEMENT

(1.) This Contempt Petition was filed in the year 2018. This Court, vide order dtd. 20/7/2018, issued notice to the opposite parties, however, petitioner did not take steps for effecting service upon opposite parties.

(2.) In view of Sec. 20 of the Contempt of Courts Act, 1971, contempt proceedings cannot be initiated against opposite party, at this late stage.

(3.) Accordingly, Contempt Petition is closed.