COURT ON ITS MOTION Vs. DHIRAJ JAIN

JUDGEMENT

(1.) A learned Single Judge of this Court on 18.12.2015, passed the following order:

(2.) RESPONDENT appeared before this Court on 27.01.2016 and sought an adjournment. Matter was adjourned to 05.02.2016 when it was noted in the order that an unconditional apology in the form of an affidavit had been tendered by the respondent contemnor.

(3.) MR . A.S. Chandhiok, learned Senior Counsel appearing on behalf of the respondent along with the respondent has drawn the attention of the Court to an affidavit submitting an unconditional apology. Respondent has prayed that his unconditional apology be accepted. In the affidavit of unconditional apology, the respondent has also averred that filing of review petition was a folly due to utter lack of understanding in relation to the principles of law.