KUNAM RAGHAVA REDDY Vs. M/S. SHAH ENTERPRISES

JUDGEMENT

(1.) We admit this appeal.

(2.) Learned counsel for the respondent at whose instance the impugned judgment and order was passed and the appellant was convicted is present. It is one of such extremely strong case, that can be decided at the admission stage for the simple reason that conviction recorded by the learned Trial Judge is patently without jurisdiction, if not unconstitutional. The reasons for our aforesaid conclusion are as follows:

(3.) The respondent herein filed an application for contempt before the learned Trial Judge. In the prayer portion of the said application he alleged as follows: