RAVINDRAMMA Vs. ANIL M.

JUDGEMENT

(1.) The learned Additional Government Advocate accepts notice for the respondents.

(2.) Heard the learned counsel for the complainant.

(3.) Though the complainant has filed the present contempt petition with a grievance that the order of the learned Single Judge dtd. 16/8/2022 passed in Writ Petition No.15924/2022 is not complied with and there is wilful disobedience of the order of this Court, the perusal of the material placed on record clearly shows that the present contempt petition is filed on an erroneous impression of the complainant.