RAMESH Vs. JAGADEESH

JUDGEMENT

(1.) The complainants have filed the present Civil Contempt Petition under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, against accused alleging willful disobedience of the Order dtd. 4/7/2011 passed in W.P.Nos. 14574-653/2011 and 22299/2011.

(2.) In pursuance to the non bailable warrant issued on 23/3/2023, accused Nos.1 and 2 are present before the Court, today.

(3.) Sri Kiran Kumar, learned High Court Government Pleader for accused Nos.1 to 3 and 5, on instructions from accused Nos.1 and 2 who are present before the Court, submits that the Order passed by the learned single Judge has been complied.