VIJAY Vs. VIJAY KUMAR

JUDGEMENT

(1.) In these contempt proceedings, complainant has sought for following relief:

(2.) Heard learned counsel for the complainant, learned HCGP for respondent/ accused Nos.1 to 3 and 5 and learned counsel for respondent No.4.

(3.) Learned counsel for respondent/ accused No.4 submits that, as can be seen from the letter at Annexure - E dtd. 31/3/2022, respondent/accused No.4 did not have knowledge about the interim order passed by this Court dtd. 11/3/2022 and no disobedience, much less willful disobedience can be attributed to respondent/ accused No.4. It is also relevant to state that subsequently, the said W.P.No.100995/2022 was disposed by this Court vide final order dtd. 25/8/2022 which reads as under: