ABHAY KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this Letters Patent Appeal under Clause 10 of the Letters Patent, the challenge is against the order of the learned Single Judge, dated, 27.6.2006 in a contempt matter, being M.J.C. No. 1166 of 2004, whereby, the contempt petition came to be disposed of with the following direction in the penultimate paragraph of the order: ''