V.P. SINGH Vs. K.P. SINGH

JUDGEMENT

(1.) Heard.

(2.) An objection with regard to maintainability of appeal has been raised referring to provisions contained under Sec. 19 of the Contempt of Court Act, 1971 (hereinafter referred to as "the Act of 1971") that the appeal has been preferred against the order passed by the Ld. Single Judge in exercise of its contempt jurisdiction, dismissing the petition.

(3.) That an appeal under Sec. 19 of the Act of 1971 would not be maintainable against an order dismissing contempt petition is not only clear from the provisions itself but no longer res-integra in view of series of decisions of the Supreme Court. The provisions contained under Sec. 19 of the Act of 1971, with which we are concerned in the present case, read as below:-