C VENKAT RAMI REDDY Vs. J S RANJAN

JUDGEMENT

(1.) The Contempt Case is filed under Sections 10 to 12 of Contempt of Courts Act, hereinafter in short referred to as Act for the purpose of convenience, praying the Court to punish the respondents 1 and 2 according to law for deliberate and willful contempt of the Court order dated 22.8.2006 made in Writ Petition No.4889 of 2006.

(2.) This Court ordered Notice Before Admission on 26.3.2007 and on 28.6.2007 this Court admitted the Contempt Case and on 12.7.2007 respondents 1 and 2 were present and their presence had been recorded and the further appearance of respondents 1 and 2 was dispensed with until further orders.

(3.) Sri Malla Reddy, learned Senior Counsel representing the petitioners had pointed out to the order made by this Court and also the order made by the 1st respondent dated 13.4.2007 and would comment that in the light of the observations made by this Court, it cannot be said that the order had been complied with. Even otherwise, the learned Senior Counsel would contend that though the time was extended specifically observing that no further extension would be granted, even within the stipulated time the order was not made. The learned Senior Counsel also had taken this Court through the respective counter affidavits and the nature of the apology which had been tendered and would that in the facts and circumstances of the case the apology cannot be said to be bona fide and if such an apology to be accepted, which is not bona fide, it may not be in the interest of protecting the majesty of the institution.