REGENT COMPUTRONICS PVT. LTD.

Shurbir Singh Appellant

V/S

V.Gomathi Respondents

Referred Judgements :-

ASHIS CHAKRABORTY V. HINDUSTHAN LEVER SRAMIK KARMACHARI CONGRESS [REFERRED TO]
PURSHOTAM DASS GOEL VS. HONBLE JUSTICE B S DHILLON [REFERRED TO]
UNION OF INDIA VS. MARIO CABRAL E SA [REFERRED TO]
D N TANEJA VS. BHAJAN LAL [REFERRED TO]
TAMILNAD MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. S C SEKAR [REFERRED TO]
SHOBHANA RADHAKRISHNAN VS. R KRISHNAMOORTHY [REFERRED TO]
S C SEKAR VS. TAMILNAD MERCANTILE BANK SHAREHOLDERSÏ¿½ WELFARE ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) This Contempt Appeal has been filed against the order of the learned single Judge dtd. 16/6/2021 in Contempt Petition No.609 of 2020 in which the appellants/contemnors have been directed to pay a sum of Rs.25,000.00 to the Cancer Institute, Adyar, Chennai, by recording a finding that the act of contempt of Courts has been proved to be true.

(2.) Short facts:-

(3.) Aggrieved over the said order, the Appellants/contemnors have filed this present Contempt Appeal.

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SHURBIR SINGH, IAS Vs. V.GOMATHI

Referred Judgements :-

JUDGEMENT

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