V.L. DAS Vs. STATE

JUDGEMENT

(1.) IN response to the contempt notice, reply affidavit has been filed by respondent, Shri V.L. Das. In our opinion this affidavit does not deal with all the allegations which have been made in the Report particularly those concerning him. Mr. Raju Ramachandran, learned Senior Counsel appearing for the respondent/contemnor submits that he may be permitted to file an additional affidavit clarifying the entire position. We allow his prayer. Let the needful be done within two weeks.

(2.) THIS contempt petition shall also be listed alongwith I.A. No. 263 on the date fixed in that I.A.