HEMAVATHI Vs. RAJENDRA CHOLAN

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 23/4/2019 passed in W.P.No.54004/2017.

(2.) Mr.S.Sriranga, learned Senior counsel for the respondent submits that the complainant is at liberty to complete the work and there is no need of issuing any work order.

(3.) In view of the aforesaid submission, Mr.Sadashiva Reddy, learned Senior counsel for the complainant undertakes to complete the work within a period of three months and thereafter to approach the respondent No.2 who shall take requisite action on completion of the project.