AIR 1975 ALLAHABAD 366 ::1976 ALL. L. J. 481 ::(1975) 1 All LR 170 ::1975 All WC 294 ::ILR (1975) 2 All 49

Allahabad High Court

Hon'ble Judge(s): K. B. Asthana , C.J. AND Gopi Nath , J

(A) Contempt of Courts Act (70 of 1971) , S.20— Petitioner bringing acts of contempt to the notice of High Court within one month - High Court not initiating proceedings within limitation of one year - Plea that petitioner ought not be allowed to suffer for the mistake of court is not available. The petitioner has no right to have the respondent punished for contempt. His only duty was to bring to the notice of the Court the facts of the alleged contempt and then it was entirely a matter between the High Court and the respondent. The petitioner not having any right as such and none of his rights having been prejudiced if the respondent is not punished for contempt, he cannot be heard to say that he should not be allowed to suffer for the mistake of the Court.(Para 6) (B) Contempt of Courts Act (70 of 1971) , S.20— No provision stops running of the time of limitation of one year. (Para 8) .....