P. SANKAR Vs. HARISH KUMAR GUPTA

JUDGEMENT

(1.) This contempt case has been filed by the petitioner to punish the respondents under Ss. 10 to 12 of Contempt of Courts Act for their willful disobedience to the order dtd. 11/7/2022 passed by this Court in W.P.No.20923 of 2020.

(2.) Heard Sri N. Bharat Babu, learned counsel appearing for the petitioner and Sri G.V.S. Kishore Kumar, learned Government Pleader appearing for the respondents/ contemnors.

(3.) This Court vide order, dtd. 5/7/2022 in W.P.No.28300 of 2021, has disposed of the writ petition. The operative portion of the said order, reads as under: