HARGOVIND DAYAL SRIVASTAVA Vs. G N VERMA

JUDGEMENT

(1.) This appeal is against the judgment and order dated 22 May, 1974 of the High Court of Allahabad in Criminal Contempt Case No. 43 of 1973*

(2.) The High Court issued notices to five persons on the ground that they committed contempt of Court.

(3.) The two appellants before us are the President of the Avadh Bar Association and the Chairman, Action Committee of the Avadh Bar Association.