SRI RAJANNA N Vs. SRI NARAYANA HEGDE

JUDGEMENT

(1.) The basis for the present cases under the Contempt of Courts Act is the alleged breach and non- compliance to the Order dated 21.09.2016 in Writ Petition Nos.33337/2016 and connected matters, so far as it relates to payment of 50% back wages to the Complainants herein.

(2.) We have heard Mr. Mukkannappa S.B., learned Counsel appearing for the Complainants and Mr. H.C.Shivaramu, learned Counsel appearing for the Accused.

(3.) We may, at the outset, record that when this matter was heard earlier on 12.06.2017, the following order was passed: