LAWS(KAR)-2022-7-465

SIDDALINGASWAMIGALU Vs. HANUMANTHRAY

Decided On July 12, 2022
Siddalingaswamigalu Appellant
V/S
Hanumanthray Respondents

JUDGEMENT

(1.) These contempt proceedings are structured on the allegation of violation of the order of the Court below dtd. 24/8/2020, a copy whereof avails at Annexure-A.

(2.) After service of notice, the Officials-accused having entered appearance through the learned AAG & filed an affidavit specifically reporting the compliance. AAG has also produced an endorsement dtd. 19/19/2021 which reads as under:

(3.) Similarly, another endorsement dated