Manipur High Court
Mahendra Kumar Jain vs R.K. Dinesh Singh on 23 August, 2021
Bench: Sanjay Kumar, Lanusungkum Jamir
KABORA Digitally signed
by
MBAM KABORAMBAM
SANDEEP SANDEEP SINGH Item No. 6
Date: 2021.08.23 (Through Video Conferencing)
SINGH 17:28:23 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cont. Cas. (Crl.) No. 1 of 2021
Mahendra Kumar Jain
Petitioner
Vs.
R.K. Dinesh Singh, IAS; & Ors.
Respondents
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR 23.08.2021 Sanjay Kumar (C.J.):
Mr. Juno Rahman, learned counsel, appears for the petitioner. The contempt case is listed before this Bench as the Registry was of the opinion that it was a case of criminal contempt that was required to be heard by a Division Bench.
However, we find from the prayer herein that punishment of the contemnors is sought only under Section 12 of the Contempt of Courts Act, 1971, and not under Section 15 thereof. It is only a criminal contempt arising under Section 15 of the said Act that requires to be heard by a Division Bench.
Registry is therefore directed to list this contempt case before Hon'ble Mr. Justice MV Muralidaran on 31.08.2021.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the petitioner.
JUDGE CHIEF JUSTICE
Sandeep
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