SHYAM SUNDER TYAGI Vs. NIRMAL JINDAL

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of.

(3.) By way of present contempt appeal, appellant seeks setting aside of the order dtd. 7/3/2022 holding the appellant guilty of committing the contempt of court under Sec. 2(b) and 12 of Contempt of Courts Act, 1971 and order dtd. 13/5/2022 sentencing the appellant to undergo 45 days of simple imprisonment along with fine of Rs.2,000.00 passed by this court.