M.S. LAKSHMIKANTHARAJ URS Vs. RAMACHANDRA

JUDGEMENT

(1.) These contempt petitions are filed by the complainants, praying to initiate contempt proceedings against the accused for disobeying the order dated 1st March 2013, passed by the learned Single Judge in Writ Petition Nos.37580-582/2012 (LR).

(2.) Heard the learned counsel appearing for complainants and learned counsel appearing for accused Nos.1 to 3.

(3.) During the course of submission, learned counsel appearing for accused has filed the additional counter affidavit of the accused Nos.1 and 2, both dated 5th July 2013, tendering unconditional apology. The same is taken on record.