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Judgment
Rakesh Mohan Pandey, J
1) This MCC has been placed before this Court pursuant to direction issued by the Hon’ble Division Bench in CONTR No. 04 of 2025.
2) The contemnor appeared in person and by way of an affidavit has tendered his unconditional and unqualified apology with regard to the incident which took place on 3rd July, 2025. He has also given his undertaking to uphold the majesty and dignity of the High Court.
3) Orally, the contemnor has tendered an apology and displayed real sense of remorse acknowledging the mistake on his part. The unconditional and unqualified apology tendered by the contemnor appears to be bona-fide.
4) When someone inflicts deep hurt, it is normal to experience intense emotions like anger, resentment, and grief, which can make forgiveness challenging. Forgiveness is a journey, not a one-time event. It does not mean excusing or justifying the wrongdoing or erasing the memory of what happened. Instead, forgiveness is about releasing the emotional burden and moving forward. Forgiveness requires confronting painful memories and difficult emotions, but it is also a sign of inner strength and a generous heart. By letting go of grudges, you're not ignoring the hurt, but rather choosing to release its hold on you. Forgiveness demands courage to let go of negativity and step forward into healing
5) Given the contemnor's prompt, unconditional, and unqualified apology, coupled with a commitment to refrain from repeating the act, I accept his apology.
6) Accordingly, this MCC stands disposed of. A copy of this order may be placed before the Hon’ble Division Bench in CONTR No. 04 of 2025.