PRIYANKA DAS Vs. SHRIPAD KAKIRDE

JUDGEMENT

(1.) The instant appeal preferred u/S. 19 of the Contempt of Courts Act 1971 (for brevity the 1971 Act) assails two interlocutory orders passed in Contempt Case No. 980/19 on 3/10/2019 and 14/10/2019.

(2.) Learned counsel for appellants is heard.

(3.) Counsel for the appellants relying upon decisions in Purushottam Das Goel Vs. B.S. Dhillon (AIR 1978 SC 1014) (para 5), Barada Kant Mishra Vs. Orissa High Court (AIR 1976 SC 1206), Modi Telefibres Ltd. and others Vs.Sujit Kumar Choudhary and others (2005) 7 SCC 40 (para 4,5 and 7) and 2006(5) SCC 399 submits that though appellants have not been punished for causing contempt of this court but the impugned orders are akin to orders of punishment by which learned single judgment has made up his mind to punish the petitioners who have been asked to remain personally present to explain the default of non-compliance of the earlier order passed on 3/10/2019 where direction was issued to the Commissioner-cum- Registrar of Cooperative Societies to make payment to the petitioner 2 CONA 21/2019 (respondent herein) either by the next date or to remain personally present.