VINOD SEMVAL Vs. LAXMAN SINGH VERMA

JUDGEMENT

(1.) THIS contempt appeal under Section 19 of the Contempt of Courts Act against the impugned order dated 22-3-2002 in the Contempt Petition (Civil) No. 6 of 2002 was heard on 27-3-2003 and the order was reserved. However, for the reasons given in the order dated 19-6-2003, parties were granted a further opportunity to file additional affidavits which they have done. To get a picture of the background of the case and for the sake of convenience, the said order dated 19-6-2003 is reproduced as under :--

(2.) HENCE, in terms of the above order, the matter is listed today for final disposal.

(3.) HEARD learned Counsel for the parties and perused the records.