(1.) The present appeal under Section 19 of the Contempt of Courts Act has been preferred challenging against the impugned judgment and order of punishment dated 28th July, 2017 passed by Hon'ble Single Judge in Contempt Application (Civil) No. 351 of 2017, Bhola Pandey vs. Jitendra Prasad and others, whereby the appellant was sentenced to two months of imprisonment with fine a sum of Rs. 2500/-
(2.) Heard Mr. Ravikant, learned Senior Counsel, assisted by Mr. Sanjay Kumar Mishra, learned counsel for the appellant and Mr. G.K. Singh as intervenor, learned Senior Counsel assisted by Mr. Anand Kumar, learned counsel for the respondent.
(3.) Respondent was the Committee of Management of Amar Shaheed Sri Kaushal Kumar Intermediate College, Narayangarh, District Ballia, which is an aided institution.