V. SRINIVAS Vs. MANOJ KUMAR

JUDGEMENT

(1.) Heard Mr. Avadesh Narayan Sanghi, learned Senior Counsel for the petitioner; and Mr. Sai Eshwar, learned counsel appearing on behalf of Mr. N.B.Sudarshan, learned counsel for the respondents.

(2.) The instant is a Contempt Case filed by the petitioner under Sec. 12 of the Contempt of Courts Act, 1971 alleging willful non- compliance of the order and direction given by the Division Bench of this High Court in Writ Petition No.5292 of 2020, decided on 3/5/2024.

(3.) It would be relevant at this juncture to take note of the operative part of the order passed by the Division Bench of this High Court in Writ Petition No.5292 of 2020. For ready reference, the operative part is reproduced hereunder: