KALYAN BISWAS Vs. SUBHANKAR MULLICK

JUDGEMENT

(1.) The appeal is directed against an order dated May 10, 2024 passed in contempt jurisdiction by the learned Single Judge.

(2.) By the impugned order, learned Single Judge refused to entertain the contempt petition.

(3.) In view of Sec. 19 of the Contempt of Courts Act, 1971, the appeal is not maintainable.