KURIAN,J. - (1.) Leave granted.
(2.) The appellants are aggrieved by the short order dated 22.01.2015 passed by the High Court in Suo Moto proceedings for contempt initiated against the appellants. The operative portion of the order reads as follows :- "The respondents are directed to deposit the amount in terms of the order of learned Single Judge and if the amount is not deposited, the respondents are directed to remain present on the next date of hearing."
(3.) Mr. H. P. Rawal, learned senior counsel appearing for Respondent No. 2 fairly submits that there was no direction by learned Single Judge for deposit of any amount. However, the learned senior counsel submits that the subject matter of the contempt was entirely different.;