IN-RE Vs. VIKRAM SHARMA (CLERK)

JUDGEMENT

(1.) Heard Shri Sudhir Mehrotra, learned counsel for the contemnor, Shri Abhishek Pandey holding brief of Shri Shadab Ali, learned counsel for the opposite party.

(2.) The contemnor-Vikram Sharma is present in the court. He has been produced from Naini Central Jail, Prayagraj. Learned counsel submits that an affidavit seeking unconditional apology has been filed by the contemnor vide application dtd. 4/3/2022, the same may be accepted and the contemnor be discharged.

(3.) Shri Sudhir Mehrotra, learned counsel for the High Court has opposed the prayer and submits that it is not a genuine apology having regard to the conduct and demeanour of the contemnor.