Sanjay Kumar Dwivedi, J
1. The petitioner is appearing in person and this matter was taken up on 22.11.2024 and on that day he was not present and with a view to provide one
more opportunity to him, the matter was adjourned and that is how it is listed today. Today, again he is not present. The office has raised
maintainability aspect of filing the contempt petition in person by an advocate against a practicing advocate of this Court.
2. Prima facie, it appears that after filing of the present contempt petition he is intentionally not appearing before the Court. However, with a view to
provide further one more opportunity to him, this matter is being adjourned.
3. Let this matter appear on 06.12.2024.
