Contempt of Courts Act, 1971 – Section 2(b) – ‘civil contempt’ – This case involves a dispute related to contempt of court arising from a stay order passed in an appeal – The Court set aside the order, emphasizing that the High Court had overstepped its contempt jurisdiction by vacating the stay order – The matter was remanded to the High Court to address the contempt issue appropriately
SUPREME COURT OF INDIA DIVISION BENCH AMIT KUMAR DAS, JOINT SECRETARY, BAITANIK, A REGISTERED SOCIETY — Appellant Vs. SHRIMATI HUTHEESINGH TAGORE CHARITABLE TRUST — Respondent ( Before : Aniruddha Bose…