A Vs. K PRAKASH IN RE

JUDGEMENT

(1.) CONTEMPT proceedings have been initiated against the respondent. He filed C. M. A. 126 of 1994 and when he did not get any relief he suppressing the fact of filing of that C. M. A. filed C. M. A. 169 of 1994. Considering that action as interference with the due course of judicial proceedings, charge was framed under S. 2 (c ) (ii) of the CONTEMPT of Courts Act, 1971.

(2.) ON receipt of notice, respondent filed an affidavit offering unconditional apology.