ANIL RAGHAV Vs. VILAS RAO LAD

JUDGEMENT

(1.) This appeal, under Section 19 of the Contempt of Courts Act, 1971, takes exception to order dated 05.12.2018 passed in Contempt Case No.691/2015.

(2.) The contempt case was filed by respondent alleging willful disobedience of the order dated 02.03.15 passed in Writ Petition No.1190/2015. The order was in the following terms:

(3.) On being noticed, respondents (present appellant) filed their response whereby while tendering unconditional apology it was stated that on the selfsame allegations the petitioner had filed Contempt Case No.527/2015 which was disposed of by the Division Bench on 20.08.2015 wherein it is held: