LAWS(CHH)-2021-12-49

RAJAT BHANSAL, COMMISSIONER Vs. ASHUTOSH JHA

Decided On December 01, 2021
Rajat Bhansal, Commissioner Appellant
V/S
Ashutosh Jha Respondents

JUDGEMENT

(1.) Heard Mr. H.B. Agrawal, learned senior counsel for the appellant. Also heard Ms. Smita Jha, learned counsel for respondent No.1 and Mr. V.V.S. Murthy, learned senior counsel appearing for respondent No. 2.

(2.) This appeal under Sec. 19 of the Contempt of Courts Act, 1971 for short, Act of 1971, is presented against an order dtd. 26/2/2020 passed in Contempt Case (C) No. 387 of 2018.

(3.) The appeal was filed on 16/3/2020.