PVG INDUSTRIES Vs. PREMIER INDUSTRIES DRIVES P LTD

JUDGEMENT

(1.) THIS contempt appeal is filed against the order dated 13. 8. 2004 passed in Contempt Petition No. 46 of 2000 by P. K. Misra, J.

(2.) WHEN the matter came up for admission, we have heard ms. Chitra Narayan for the appellant and Mr. Sathish Parasaran for the respondent/caveator.

(3.) WE have carefully considered the submissions of the learned counsel for both sides and perused the impugned order.