S. Sreenu vs E.J. David
2021 Latest Caselaw 4729 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


       CONTEMPT APPEAL Nos.21 of 2020, 1 and 2 of 2021


COMMON JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The appellants are present in Court. At the outset, the

appellants have tendered an unconditional apology for any

act or omission made inadvertently in good faith which may

amount to disobedience of the order passed by this Court.

They have also stated that they have got high regards for the

orders passed by this Court and they have always made all

possible endeavours to implement the orders passed by this

Court from time to time.

     It has been informed that the order passed by this

Court has been complied with.

     In the considered opinion of this Court, though there is

a delay in complying with the order passed by this Court,

however, the fact is that the order passed by this Court has

been complied with and therefore, the present Contempt

Appeals stand disposed of and the sentence imposed on the

appellants by the learned Single Judge is hereby set aside.

There shall be no order as to costs.



                                                ___________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                ___________________________
                                                              N. TUKARAMJI, J
31.12.2021

vs