PUSHPA SINGH Vs. S.N SINGH

JUDGEMENT

(1.) This is an appeal preferred under Sec. 19 of the Contempt of Courts Act, 1971 [in short, "1971 Act"] against the order dtd. 23/1/2020, passed by the learned single judge in an application i.e., CM No.2906/2019, filed in a contempt petition i.e., CONT. CAS. (C) No.601/2015, which was disposed of, on 11/1/2018

(2.) Via the impugned order, the learned single judge, in the operative part, has observed as under:

(3.) In our opinion, the appeal under Sec. 19 of the 1971 Act would, not lie.