ROBKAR Vs. SUDHANSHU PANDEY

JUDGEMENT

(1.) The roots of this Robkar, framed against the respondent-contemnor by the Registry on 10.04.2012, are embedded in the order of the Court dated 05.04.2012 passed in Contempt Petition No. 466/2007, arising out of SWP No. 506/1992. The aforesaid order dated 05.04.2012 was passed by the Court after disallowing the objections raised in opposition to the contempt petition and on recording a finding that respondent No. 2 in the contempt petition, namely, Shri Sudhanshu Pandey, had deliberately and willfully disobeyed the Writ Court order dated 16.10.2000. The Robkar so framed by the Registry is extracted below:

(2.) The respondent challenged the order of the Court dated 04.05.2012, by medium of an appeal, LPA No. 99/2012, which came up for consideration before a Division Bench of this Court on 11.06.2012. The Division Bench dismissed the LPA holding as under:

(3.) Consequent upon framing of Rule (Robkar) and issuance of show cause notice, the Respondent has appeared and filed his detailed reply which is prefaced by an unconditional apology tendered by the contemnor.