RASHMI V.RAO Vs. ECLERX SERVICES LIMITED

JUDGEMENT

(1.) This civil contempt petition is filed under Sec. 10 and 12 of the Contempt of Courts Act, 1971 r/w Article 215 of the Constitution of India alleging disobedience and non compliance of the order dtd. 23/12/2017 passed in Criminal Appeal No. 74/2017 passed by the learned V Addl. Dist. & Sessions Judge, Dharwad sitting at Hubballi.

(2.) The complainant in the contempt petition is the appellant in Criminal Appeal No. 74/2017. The said appeal has arisen out of the proceeding in Crl. Misc. No. 17/2016 on the file of the learned J.M.F.C. I Court, Hubballi. The respondents in the said appeal are father-in-law and mother- in-law of the present complainant. Operative portion of the order in Criminal Appeal No. 74/2017 reads as under:

(3.) Sri Amir Bharwani, designated Principal HR of eClerx Services Limited is arrayed as accused. It is apparent that eClerx Services Limited, a Company registered under the Companies Act , is not a party to the proceeding before the learned V Addl. Dist. & Sessions Judge, Dharwad sitting at Hubballi in Criminal Appeal No. 74/2017 or in Crl. Misc. No. 17/2016 on the file of the learned J.M.F.C. I Court, Hubballi.