J. SURESH BABU Vs. CHINGSUBAM RAJESHWOR SINGH

JUDGEMENT

(1.) HEARD Mr. N Kumarjit, learned senior counsel assisted by Mr. P. Tamphamani, learned counsel appearing for the appellant and Mr. Kh. Tarunkumar, learned counsel appearing for the respondents.

(2.) THIS appeal under Section 19 of the Contempt of Courts Act, 1971 is directed against the order of the learned Single Judge dated 07.11.2012 passed in Cont. Case(C) No.135 of 2010 wherein and whereunder, the learned Single Judge had made some directions in the said contempt case. The operative portion of the judgment and order dated 07.11.2012 read as follows:

(3.) IN the present case, the contemnor was not punished by the learned Single Judge, therefore no appeal lies against the order of the learned Single Judge. The Apex Court in D.N. Taneja ­vs - Bhajan Lal : (1988) 3 SCC 326 held that the right of appeals under Section 19(1) of the Contempt of Courts Act, 1971 is available only when the High Court in exercise of jurisdiction under Article 215 imposes punishment on the contemnors. Para Nos. 12 and 13 of the D.N. Taneja (supra) read as follows: