OFFICE REFERENCE IN COMPLIANCE OF HONBLE COURT ORDER DATED 18-07-2025 IN CONTR NO. 4 OF 2025 Vs. SAMSUN SAMUL MASIH

JUDGEMENT

(1.) This MCC has been placed before this Court pursuant to direction issued by the Hon'ble Division Bench in CONTR No. 04 of 2025.

(2.) The contemnor appeared in person and by way of an affidavit has tendered his unconditional and unqualified apology with regard to the incident which took place on 3/7/2025. He has also given his undertaking to uphold the majesty and dignity of the High Court.

(3.) Orally, the contemnor has tendered an apology and displayed real sense of remorse acknowledging the mistake on his part. The unconditional and unqualified apology tendered by the contemnor appears to be bona-fide.