Manoj Kumar Tiwari, J
1. This Contempt Petition was filed on 05.01.2018. Though, contempt notice was issued to the respondent; but, petitioner did not take steps for
effecting service upon the respondent.
2. In view of provision contained in Section 20 of Contempt of Courts Act, 1971, proceedings for contempt cannot be initiated at this belated stage.
3. Accordingly, the Contempt Petition is closed.
