JAGO MOHAN BASUMATARY Vs. P. P. VERMA

JUDGEMENT

(1.) This is an appeal filed by the applicant/petitioner under Section 19 (1) of the Contempt of Courts Act, 1971 ( for short hereinafter called "the Act" ) against the order dated 27.9.2013 passed by the Single Judge in Cont. Case(C) 355/2013.

(2.) By the impugned order, the learned Single Judge dismissed the contempt application filed by the appellant.

(3.) Facts of the case are these:-