- (1.) Appeal filed against the Registrar's order is dismissed. Arguments have been heard in the main matter, on sentencing. Order reserved.
(2.) We have given time to the contemnor to submit unconditional apology, if he so desires. Let it be filed by 24.08.2020.
(3.) In case, apology is submitted, the case to be posted for ideration on the same, on 25.08.2020.;