N NARAYAN REDDY Vs. K PERUMAL

JUDGEMENT

(1.) This petition has been filed by the petitioner, who has filed a revision in CRP.NPD.No.3740 of 2010 on the file of this Court seeking to punish the respondent for the alleged commission of contempt of Court for wilful and deliberate disobedience of the order dated 11.11.2010 passed by this Court in CRP.NPD.No.3740 of 2010.

(2.) On filing the petition, this Court had ordered notice of admission to be served upon the respondent and take up the matter for considering the admissibility of the petition.

(3.) At the preliminary stage, heard Mr.B.K.Sreenivasan, learned counsel for the petitioner and Mr.A.L.Somayajee, learned senior counsel appearing on behalf of M/s.V.Perumal, learned counsel for the respondent.