REGENT COMPUTRONICS PVT. LTD.

O. Nabakishore Singh And Ors. Appellant

V/S

Shangreihan Muivah Respondents

Referred Judgements :-

BARADA KANTA MISHRA VS. MR: JUSTICE GATIKRUSHNA MISRA CHIEF JUSTICE OF THE ORISSA HIGH COURT [REFERRED TO]
PURSHOTAM DASS GOEL VS. HONBLE JUSTICE B S DHILLON [REFERRED TO]
UNION OF INDIA VS. MARIO CABRAL E SA [REFERRED TO]
D N TANEJA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHBOOB S ALLIBHOY [REFERRED TO]
J S PARIHAR VS. GANPAT DUGGAR [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
MODI TELEFIBRES LTD VS. SUJIT KUMAR CHOUDHARY [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
TAMILNAD MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. S C SEKAR [REFERRED TO]
PARENTS ASSOCIATION OF STUDENTS VS. M A KHAN [REFERRED TO]
KEDAR SINGH KUSHWAHA VS. DHANIRAM [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. VINOD KUMAR VERMA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned Addl. A.G., Manipur, assisted by Mr. A. Rommel, Advocate, appearing for the appellants. Also heard Mr. B.P. Sahu, learned Senior counsel assisted by Ms. Joytibala, Advocate and Ms. Kunjeswari, Advocate, appearing for the respondent.

(2.) The present appeal has been filed against the order passed by the Hon'ble Chief Justice sitting singly on 27.05.2015 in Contempt Case(C) No. 100 of 2014, which reads as follows:

(3.) Several grounds have been raised in this appeal. It has been contended, inter alia, that the Appellant No. 1 is not yet impleaded as one of the respondents in the Contempt Petition and hence, the order directing to show cause as to why the contemnors, which includes the Appellant No. 1, shall not be convicted under the provisions of the Contempt of Court Act, for not complying with the order of the Court, is not sustainable in the eye of law.

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O. NABAKISHORE SINGH AND ORS. Vs. SHANGREIHAN MUIVAH

Referred Judgements :-

JUDGEMENT

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