STATE OF HARYANA Vs. KARNAL DISTILLERY COMPANY LIMITED

JUDGEMENT

(1.) This appeal is by special leave from an order dated 15 September, 1976 passed by the High Court of Punjab and Haryana in Civil Writ Petition No. 6176 of 1976.

(2.) The High Court passed the following order:

(3.) The State filed an application in Civil Appeals Nos. 866-867 of 1971 decided by this Court on 22 April, 1976, for initiating contempt proceedings under Contempt of Courts Act of 1971 against the Distillery for not abiding by the order of this Court. The second prayer in that application is a direction that the distillery be restrained from proceeding with Civil Writ Petition No. 6176 of 1976 pending in the Punjab and Haryana High Court.