SUDAMA SINGH Vs. DEEPAK MOHAN SPOLIA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are aggrieved since the High Court under the Contempt of Courts Act has clarified the judgment dated 11.2.2010 beyond what it has actually been intended to be, according to the appellants.

(3.) Short facts: Four writ petitions were filed as public interest litigations before the High Court (W.P. No.8904 and connected matters). The prayer in the writ petitions were more or less the same. We shall extract one set of prayers: