B R MEENA Vs. T BAJRANG

JUDGEMENT

(1.) This is an intra-court appeal under Clause 15 of the Letters Patent.

(2.) Initially, an appeal is filed under Section 19 of the Contempt of Courts Act, 1971 (for short - 'the Act'), aggrieved by the order of the learned single Judge of this Court in CCSR No. 4440 of 2009 dated 02.12.2009. When it is pointed out by the learned Counsel for the Respondents that the appeal under Section 19 of the Act is not maintainable as the contemnor not having been punished for violation of the orders of this Court in W.P. No. 26839 of 1996, an application has been filed to convert the Contempt Appeal into an appeal under Clause 15 of the Letters Patent. The same was allowed converting the Contempt Appeal into an appeal under Clause 15 of the Letters Patent.

(3.) Heard the learned Counsel for the Appellants and the learned Counsel for the 1st Respondent.