G.BAKKAIAH Vs. T.ANUSHA

JUDGEMENT

(1.) Heard counsel for the petitioner, Sri R.N.Hemendranath Reddy, counsel for respondents 1 & 2, and Sri S.A.Razak, counsel for 3rd respondent.

(2.) Petitioner has filed this Contempt Case alleging willful disobedience of the order dt.04.09.2018 in IA.No.1 of 2018 in WP.No.35436 of 2017. The said order reads as under:

(3.) The prayer in the said I.A. was that this Court should suspend the election/co-option of the 3rd respondent in the contempt case and one T.Ravindranath, who was the 3rd respondent in the Writ Petition, to the 1st respondent-Bank on 23.09.2017.