CVSK SHARMA Vs. MOHD MOINUDDIN

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS contempt appeal is directed against the order, dated 19. 6. 2009, passed by a learned Single Judge of this Court, in cc No. 839 of 2008, sentencing the appellants herein to pay a fine of Rs. 10,000/- each to the respondent herein, within a period of two weeks from the date of said order, for depriving him of his livelihood and causing mental agony, in default to suffer simple imprisonment for a period of seven days.

(3.) APPELLANTS are the respondents and the respondent is the petitioner, before the learned Single Judge of this Court.