- (1.) Heard Sri M.C. Chaturvedi, learned Chief Standing Counsel for the appellant and Sri B.N. Rai, learned Counsel appearing for the respondent.
(2.) By consent of the learned Counsel for the parties, this contempt appeal has been heard and is being decided finally.
(3.) This contempt appeal under Sec. 19 of the Contempt of Court Act, 1971 has been filed by the appellant against the judgment and order of learned Single Judge dated 22nd October, 2010 by which judgment the appellant has been convicted and sentenced.;