A S VENUGOPAL Vs. R CHELLAMUTHU IAS

JUDGEMENT

(1.) NO appearance on behalf of the petitioners.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for committing contempt of the orders of this Court, dated 19.12.2001, made in W.P.No.318 of 2001.

(3.) IN the counter affidavit filed on behalf of the respondents, they have tendered an unconditional apology stating that they have the highest respect for this Court and that they had never intended to disobey the orders passed by this Court.