ANANDA CHANDRA PEGU Vs. KUSHAL CHANDRA BAISHYA

JUDGEMENT

(1.) This is an appeal under Section 19 of the Contempt of Courts Act, 1971 against an order passed by the learned Single Judge in Civil Original Contempt Application No. 60/ 97.

(2.) In Civil Rule No.2577/95 , the High Court by an order dated 23.8.96, passed the following order :

(3.) Before entering into the merits of the Case, we Wanted to examine the maintainability of the appeal under Section 19 of the Contempt of Courts Act, 1971 and accordingly, we asked the learned counsel for the appellant. Mr. B. D. Das, to address on that preliminary point. Mr. B. D. Das, the learned counsel for the appellant argued at length and in support of his contention submitted that Section 19 of the Act ,1971 is to be given a wide interpretation and that an appeal is maintainable even against an order whereby no order for punishment is made. In support of his contention, the learned counsel for the appellant pointed to the following decisions of the Supreme Court :