MALWA CABLE OPERATOR SANGH Vs. SUBHASH CHANDRA

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present review petition has been filed for reviewing the order dated 26.04.2018 passed in Conc. No.50/2017. This court while passing an order dated 26.04.2018 has held that no contempt case is made out in the mater.

(3.) The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-