(1.) The present Contempt Petition has been filed contending that the accused has indulged in acts amounting to criminal contempt of this Court including the abuse of judicial process before the trial Court as also before this Court. The complainant has sought for the accused to be punished for contempt of court under section 12(1) of the Contempt of Courts Act, 1971.
(2.) The complainant states that:
(3.) Summons was served on the accused. He entered appearance through an advocate on 29.05.2018 and filed a statement of objections/counter-affidavit on behalf of the accused on 14.06.2018. In the said objections, the accused has contended that the contempt petition is not maintainable and liable to be dismissed. He has further contended: 3.1 That he was not a party to the proceedings in and in RFA No.367 of 2011 and therefore there was no order against him and hence there is no question of him having willfully violated any orders of the Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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