IN RE Vs. RAMAKANT VERMA

JUDGEMENT

(1.) Heard Sri Anil Tiwari, Senior Advocate, assisted by Sri Hanuman Deen Verma, learned counsel for the contemnors.

(2.) Pursuant to show cause notice dtd. 15/2/2022 as to why the contempt proceedings may not be initiated against the contemnor Sri Ramakant Verma, a practicing lawyer at Judgeship Basti and the second contemnor Ram Sanvare, they have tendered unconditional apology with an undertaking that they would be careful in future.

(3.) Having regard to the conduct of the first contemnor Ramakant Verma, Advocate, of having issued Sec. 80 C.P.C. notice to the presiding officer demanding compensation with a threat that in case the compensation is not paid recourse would be taken by instituting a suit.