ANIL KUMAR PODDAR Vs. RELIANCE INDUSTRIES LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant (Anil Kumar Poddar) is before this Court aggrieved by the order dated 209.2016 passed by the Division Bench of the High Court of Judicature at Bombay in Appeal (LDG) No.961 of 2015 in Contempt Petition No.54/2011 in Suit No.2077 of 2008. On the ground that the appellant violated the interim order dated 16.07.2008 passed in the Suit, an application for contempt was filed by the respondent. As per order dated 01.12015 learned Single Judge found that the appellant had willfully disobeyed the order of the Court and hence found him guilty of civil contempt. Accordingly, the appellant was imposed a punishment of simple imprisonment for a period of three months.

(3.) Being aggrieved the appellant moved the Division Bench in an intra-court appeal. The Division Bench declined to interfere with the order passed by the learned Single Judge. Hence, the appellant is before this Court.