REGENT COMPUTRONICS PVT. LTD.

Mahendra Singh Dhoni Appellant

V/S

G.Sampath Kumar Respondents

Referred Judgements :-

P.N. DUDA V. P. SHIV SHANKER [REFERRED TO]
K.SHRIMAN NARAYANA V. S.MARIYAPPA [REFERRED TO]
S MULGAOKAR VS. UNION OF INDIA [REFERRED TO]
MURRAY AND COMPANY VS. ASHOK KR NEWATIA [REFERRED TO]
HARI SINGH VS. KAPIL SIBAL [REFERRED TO]
ANDRE PAUL TERENCE AMBARD VS. ATTORNEY-GENERAL OF TRINIDAD AND TOBAGO [REFERRED TO]

JUDGEMENT

(1.) The above Contempt Petition is filed under Sec. 15 of the Contempt of Courts Act, 1971, as against a retired high ranking Police officer, the respondent herein, for committing criminal contempt.

(2.) Brief facts that are necessary for the disposal of this petition are as follows :

(3.) Heard the learned Senior Counsel appearing for the petitioner and the learned counsel appearing for the respondent.

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MAHENDRA SINGH DHONI Vs. G.SAMPATH KUMAR

Referred Judgements :-

JUDGEMENT

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