K. SHIVA KUMAR Vs. DEEPAK AND OTHERS

JUDGEMENT

(1.) This contempt case under Sections 10 to 12 of the Contempt of Courts Act is filed by the petitioner requesting to punish the 1st respondent for violation of the orders dated 29.11.2011 of this Court passed in WP.no.6320 of 2011.

(2.) I have heard the submissions of the learned counsel for the petitioner and the learned counsel for the 1st respondent. I have perused the material record.

(3.) Though the contempt case was originally filed against four respondents, the case against respondents 2 to 4 was dismissed vide separate orders of this Court.