CHANDRASHEKHAR AND ORS. Vs. SUNJAY MOHAN RAO

JUDGEMENT

(1.) These contempt petitions are filed complaining of the disbedience of the order dated 30.06.2014 passed by the Karnataka Appellate Tribunal, Bangalore, Belgaum Camp Case passed in Appeal Nos.347/2013 and 366/2013 and to initiate contempt proceedings against the respondent-accused and punish them in accordance with law.

(2.) The Karnataka Appellate Tribunal has passed the order in its Appellate Jurisdiction under Section 105 of the Karnataka Co-operative Societies Act, 1959. The said provision reads as under:

(3.) Section 101 of the Act provides for execution of orders. It reads as under: