PRATAP SINGH Vs. J C GUPTA

JUDGEMENT

(1.) The Appellant had moved a learned Single Judge of the Court for initiation of proceedings for contempt against the opposite parties. The learned Single Judge was not satisfied that any case for contempt was made out Against that order this appeal has been filed.

(2.) The learned Counsel for the Appellant has contended that the appeal lies as a matter of right under Section 19(1) of the Contempt of Courts Act It is contended that the learned Single Judge has passed the order in question under appeal in exercise of the jurisdiction of the Court to punish for contempt.

(3.) The appeal is accordingly dismissed in limine as not maintainable.