DR. IQBAL HYDER Vs. DR. A.RAVI

JUDGEMENT

(1.) This Court has heard Dr.Iqbal Hyder, the party-in- person, and learned senior counsel Sri Y.V.Ravi Prasad appearing for the respondents.

(2.) This contempt case is filed alleging that respondents have willfully disobeyed the order dtd. 20/9/2021 in W.P.No.14684 of 2021 passed by this Court.

(3.) The order is to the following effect: