SHANTHINAGAR HOUSE BUILDING Vs. SHASHI KUMAR

JUDGEMENT

(1.) THIS contempt petition is initiated by the complainant alleging that the accused have filed suits to circumvent the orders passed by the Highest Forum of this Country. After giving an opportunity to the accused, they filed statement of objections and after hearing them, this Court was prima facie satisfied that filing of three suits in OS Nos.8355/2007, 26459/2009 and 364/2008 and obtaining interim order in the said proceedings constituted criminal contempt. Therefore, charges are framed on 3.2.2011. Today, a memo is filed on behalf of the accused pointing out the proceedings initiated by them has in no way affected the interest of the complainant and the matters are compromised and the complainant is a party to the said compromise and therefore, he has no grievance any more.

(2.) THE said memo is placed on record.

(3.) IN the light of the aforesaid facts, we are of the opinion that in view of what is stated to in the memo and taking into consideration the submission of the learned counsel for the complainant, further proceedings are dropped.