V C HULIKNATHI MATH Vs. P VISHWANATH

JUDGEMENT

(1.) THE accused person has complied with the court order dated 11.7.2012 and deposited a sum of Rs.5,14,168/- before this court. In respect of non-compliance of the order dated 25.11.2011 passed in W.P. No.2291/2008 by the learned Single Judge, the present contempt petition had been presented.

(2.) LEARNED counsel appearing for the accused person submits that the amount may be disbursed in favour of the legal heirs of the deceased complainant � Mr.V.C. Hulikanthi Math.