As per the case facts the High Court found a party in willful disobedience of a stay order deeming it contemptuous and illegal However instead of initiating contempt proceedings the ... High Court chose to vacate the stay order The reason for the appeal to the Supreme Court was that the High Court's decision to vacate the stay order rather than pursuing contempt was considered an overreach of its contempt jurisdiction The question arose concerning the proper scope and application of a High Court's contempt jurisdiction and whether vacating a stay order was a suitable response when contempt had been established Finally the Supreme Court set aside the High Court's order vacating the stay remanding the matter for the High Court to proceed with contempt proceedings as it had initially refrained from exercising that jurisdiction The Trust was also allowed to pursue other legal actions as permitted by law Relevant laws include Article of the Constitution of India and the Contempt of Courts Act