ASHWANI KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This special appeal arises in respect of an order dtd. 21/9/2021 passed by the learned Contempt Judge in Contempt No.588 of 2021 whereby the contempt petition has been dismissed.

(2.) The order dtd. 21/9/2021 passed by the Contempt Judge is sought to be challenged before this Division Bench in intra-court appeal referable to Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952.

(3.) We have heard Shri A. P. Singh, learned Senior Advocate, assisted Shri Amarendra Pratap Singh for the appellant and Shri Amitabh Rai, learned Additional Chief Standing Counsel representing the State-respondents.