J RAMA RAO Vs. CHANDANA KHAN

JUDGEMENT

(1.) Although the matter was listed under the heading 'For Admission', it was heard finally with the consent of the learned Counsel appearing on behalf of both the parties.

(2.) In this application, the petitioner has prayed to punish the alleged contemnor for alleged violation of the order passed by this Court dated 15-6-2001 in Writ Petition No.26378 of 2000.

(3.) The facts in brief are: A Division Bench of this Court disposed of the aforementioned writ petition holding.