SWETHA S. Vs. SHYLAJA V.R.

JUDGEMENT

(1.) Heard the learned counsel for the complainant at length.

(2.) The grievance in their contempt is a very limited one, namely, a willful disobedience of the order of this Court in W.P.No.5133/2019 dtd. 28/9/2022. Notice was issued to the respondent. The respondents filed a compliance affidavit on 23/1/2023. It may be useful for our purposes to refer to the order of the learned Single Judge dtd. 28/9/2022 28, 2022, where the willful disobedience is alleged of.

(3.) Admittedly, the petition is pending before the learned Single Judge and by way of an interim order pending before the learned Single Judge, the petition is opposed by the respondent - University in its statement of objections.