INDIA SUGARS AND REFINERIES LTD Vs. TUSHAR GIRINATH

JUDGEMENT

(1.) THE complainant viz., M/s. The India Sugars & Refineries Limited, is before this Court under Sections 11 and 12 of the Contempt of Courts Act, 1971 r/w Article 215 of the Constitution of India, praying to initiate contempt proceedings against accused Nos. 1 to 3 for their willful disobedience of the order dated 19.6.2013 made in WP No. 71336/2012 on the file of learned Single Judge of this Court, at Annexure -B.

(2.) BRIEF facts of the case leading to the filing of the Contempt Petition may be stated as under:

(3.) IN view of the arguments addressed by the learned Counsel for the parties, the only point that arises for our consideration is: