PROF. M. HARAGOPAL RAO Vs. BURRA VENKATESHAM

JUDGEMENT

(1.) This contempt case has been filed seeking to punish the respondents/contemnors for willfully disobeying the order dtd. 3/4/2024 passed by this Court in Review I.A.No.2 of 2023 in W.P. (TR) No.1450 of 2017, by invoking the provisions of Ss. 10 to 12 of the Contempt of Courts Act, 1971.

(2.) Mr. M. Hara Gopal, who is the petitioner in the contempt case, appeared as a party-in-person. Though he has engaged counsel, he requested this Court to permit him to argue the case on his own.

(3.) Heard the petitioner/party-in-person, and Mr. S. Satyanarayana Rao, learned Government Pleader for Services-I appearing for the respondents/contemnors.