V K GUPTA Vs. P K KHULLAR

JUDGEMENT

(1.) This is an application for stay of an order of punishment for civil contempt passed by the single Judge against the appellant.

(2.) By the said order dated 18th July 1994, the appellant was found guilty of having committed contempt of Court, and was sentenced to undergo simple imprisonment for three months and a fine of Rs.5000.00 , and in default of the deposit of fine, he was to undergo further simple imprisonment for a period of 10 days.

(3.) The impugned order further directed that in case the appellant handed over vacant possession within 10 days from the date of the impugned order, the penalty imposed under the said order will not operate.