MR. K. PHANINDRA REDDY Vs. C. LAWRENCE

JUDGEMENT

(1.) This appeal is against an order dated 13th March, 2017 passed by the learned Single Judge in a petition for contempt for non compliance of an order dated 11th March, 2016, whereby the writ petition filed by the respondent No.1 was disposed of with the following directions :

(2.) From the order under appeal, it appears that the order dated 11th March 2016, of which violation had been alleged had been complied with, but there had been delay in compliance of the order of the learned single Judge.

(3.) It further appears from the order under appeal that the appellant had been directed to appear in Court on 13th March, 2017 to show cause why action should not be initiated against him for wasting the precious time of the Court for about a year in implementing the order dated 11th March, 2016. The appellant filed an affidavit dated 10th March, 2017 tendering unconditional apology and also appeared in Court at the time of hearing of the contempt petition, as directed. The learned Single Bench observed and held as follows :