P. N. NAGARAJU Vs. M. T. KISHNA BABU

JUDGEMENT

(1.) This Contempt Case has been filed complaining wilful disobedience on the part of the respondents in wilful disobeying the implementation of the Order dtd. 1/11/2019, in W.P.No.34182 of 2012 of this Court.

(2.) This Court while disposing Writ Petition No.34182 of 2012 on 1/11/2019, passed the following Order:

(3.) The learned counsel for the petitioners submit that in compliance of the direction of this Court, the petitioners had submitted Provisional National Trade Certificates along with a representation dtd. 23/11/2019 to the 2ndrespondent, but till now, further action has not been initiated by the respondents and Orders of this Court are not complied with true letter and spirit. The learned counsel contends that as such, the respondents have committed Contempt of Court, which is punishable under the provisions of Contempt of Court Act.