M. P. MOHAN KUMAR Vs. GIRISH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the complainants/ petitioners at length.

(2.) The complainants are before this Court seeking initiation of contempt proceedings against the accused for willful breach of the order passed by the learned Single Judge in W.P.No.2609/2020 dtd. 6/3/2023, which is placed on record at Annexure-A.

(3.) A perusal of the order of the learned Single Judge would indicate that complainants/petitioners have submitted their representations all dtd. 1/1/2020 to the respondent-Bank and the same is not attended by the respondent-Bank for a considerable length of time. Hence, learned Single Judge directed the respondent-Bank to consider the representations made by the petitioners in accordance with law, within an outer limit of eight weeks from the date of the receipt of the copy of the order.