VALLEM NAGI REDDY Vs. S KRISHNA

JUDGEMENT

(1.) In W.P.M.P. No. 18005 of 1996 in W.P. No. 14710 of 1996 certain orders were passed by me on 25-7-1996 and it is useful to extract the order passed by me :

(2.) When the respondents did not act upon the orders of this Court, the present Contempt Application was filed for taking action against the Contemnors for flouting the orders of this court.

(3.) By order dated 11-7-1997 my brother Sri Justice K. Siddappa while admitting the Contempt Case directed the Contemnors to appear in the court on 28-7-1997. The proceedings sheet shows that I adjourned the case to next day. Thereafter the proceedings sheet does not indicate that what happened on that day. But both the counsel agreed that the matter was adjourned by two months to enable the respondents to comply with the orders. When the matter came up for hearing on 29-9-1997, at the request of the Government Pleader I adjourned the matter by four more weeks and passed the following order :