OM PRAKASH AGRAWAL Vs. GWALIOR SUGAR CO. LTD.

JUDGEMENT

(1.) THE appellant has filed this appeal under section 19 of the Contempt of Courts Act, 1971 against the order dated 15.11.2002 passed by the learned Single Judge in Civil Competent Petition No. 135/ 2000.

(2.) IT is submitted that learned Single Judge has found the appellant guilty of disobedience of the order dated 8.11.2000 passed in WP No. 101/99 and for that punished the appellant with fine of Rs. 1,000/ - and sentence of 7 days simple imprisonment.

(3.) IN reply, Shri Jain, learned counsel for the respondent No. 1 supported the impugned order.