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.

(3.) We have perused the impugned order; it appears that the contempt case is not finally disposed of and the same is still pending. Upon perusal of the impugned order, it is crystal clear that the learned Single Judge had not imposed any penalty or punishment to the alleged contemnor, i.e the present appellant. Against which type of order the appeal lies under Section 19 of the Contempt of Courts Act, 1971 had already been decided by this Court (Division Bench) in a number of cases, one of which is the Chief Secretary, Govt. of Manipur, Imphal & Anr. vs- Shri Aribam Kanhai Sharma & 58 Ors. (Division Bench), 1994 1 GauLR 55. Para Nos. 2, 3 and 7 the Chief Secretary, Govt. of Manipur, Imphal & Anr. read as follows: