ICICI BANK Vs. KUSUM AGGARWAL

JUDGEMENT

(1.) THE order in challenge is one passed by the Civil Judge Senior Division, Hisar directing the ICICI Bank to produce his Chairman Mr. K.V. Kamath in person or through authorised person. The Court was responding to a prayer under Section 10 and 12 of the Contempt of Courts Act. The Court has no power to issue any such direction to persons of party before him. The power under the Contempt of Courts Act cannot be exercised by a Court subordinate to the High Court. It has no power to call for the persons of the Chairman of the Bank in the manner which it has done. The order passed on 3.12.2010 is erroneous and it is quashed. Indeed, it has no power to entertain a petition under Contempt of Courts Act. It is a power that resides only with the High Court and the Supreme Court. The civil revision is allowed.