RADHE SHYAM MIDDHA Vs. STATE OF DELHI

JUDGEMENT

(1.) This appeal under Sec. 19(1)(b) of the Contempt of Courts Act, 1971 (hereinafter for short the 'Act') is directed against the order of the Delhi High Court dated 22.01.2015 holding the appellant guilty of commission of criminal contempt within the meaning of Sec. 2(c) of the Act. The High Court has sentenced the appellant to undergo simple imprisonment for a period of one month.

(2.) A recapitulation of the core circumstances in which the impugned order of the High Court has been passed may be made at the outset.

(3.) In a Writ Petition i.e. W.P.(C) No. 1399 of 2010 "National Forests Investors Regd. Vs. Golden Forests India Ltd." pending before the High Court, a miscellaneous application i.e. C.M. No. 8058 of 2014 was filed for confirmation of sale of land measuring 244 canals and 13 marlas in villages Dangdehri, Tehsil & District Ambala, Haryana in which regard an advertisement dated 10.05.2014 had been issued in several national newspapers. Pursuant to the aforesaid advertisement one M/s. Dera Sacha Sauda (Trust), Sirsa had submitted the highest bid of Rs. 18.5 crores. The aforesaid bid was duly accepted and, as required, the trust had deposited 20 per cent of the bid amount.