MALATHI DAS (RETD.) NOW P.B. MAHISHY Vs. SURESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against the order dated 26.03.2007 passed by the High Court of Karnataka in a contempt proceeding registered as CCC No. 669 of 2006. By the aforesaid order, the High Court, after holding the appellants, prima facie, guilty of commission of contempt has granted them two weeks time to comply with the order in respect of which disobedience has been alleged failing which the matter was directed to be posted for framing of charge. Aggrieved, the appellants have filed the present appeal.

(3.) It may be necessary to briefly outline the relevant facts on the basis of which the allegations of commission of contempt have been made and the conclusions, indicated above, have been reached by the High Court.