RAKESH KUMAR SHARMA Vs. RAMJAN BAKSH

JUDGEMENT

(1.) Heard Sri Gavendra Kumar Mishra, learned counsel for the appellants and perused the record.

(2.) Present appeal has been filed under Sec. 19(1) of Contempt of Courts Act, 1971 challenging the order dtd. 3/3/2025 passed by the Contempt Court in Contempt Application (Civil) No. 901 of 2025 (Rakesh Kumar Sharma and others vs. Shri Ramjan Baksh), whereby the contempt application has been dismissed.

(3.) For the sake of clarity the impugned order dtd. 3/3/2025 is quoted as under:-