K.IQUAL MOHAMMED Vs. H.BASAVARAJU

JUDGEMENT

(1.) This Contempt Petition has been filed for the alleged disobedience of the orders of this Court made in W.P.No.30732 of 2006, dtd. 8/11/2016.

(2.) Since the said order has not been complied with, when the contempt petition was filed and during the hearing in earlier occasion, it was submitted that, as against the said order, writ appeal in W.A.No.901 of 2018 was filed by the respondents.

(3.) However subsequently it was brought to the notice of this Court that, on 13/8/2018, the said Writ Appeal was dismissed. Therefore when the case came up for hearing on 29/11/2018, since no one was appearing for the respondents, for giving a last chance for the respondents, the contempt petition was directed to be listed on 3/12/2018 under the caption "For appropriate orders".