SATYENDRA KUMAR SINGH Vs. DIVINITI HOMES PVT. LTD.

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Senior counsel for the appellant assisted by Sri Abhinava Krishna Srivastava and Sri K.R. Singh alongwith Sri Rahul Chaudhary, for the contempt applicant.

(2.) This contempt appeal is directed against an order passed by the learned Contempt Court dtd. 14/3/2024, holding the appellant guilty of contempt of an order passed by this Court on 12/12/2017 in Writ-B No. 59193 of 2017. The order passed by the contemnor dtd. 18/7/2022 is held to be in deliberate disobedience of the Writ Court's order. The matter has been directed to be listed on 23/4/2024 for framing of charge against the appellant.

(3.) An objection is taken, at the outset, to the maintainability of this appeal by Shri K.R. Singh, appearing for the applicant/respondent, who submits that the appeal under Sec. 19 of the Act of 1971 would be maintainable only against an order of punishment and not otherwise. He submits that the Contempt Court has only passed an order for framing of charge against which the appeal would not lie.