SHASHIKALA Vs. N. K. SWAMY

JUDGEMENT

(1.) By way of the present contempt petition, the grievance raised before this Court is of non-compliance of the order dtd. 28/1/2021 passed by the learned Single Judge of this Court in HRRP No.72/2017.

(2.) By accepting the terms of settlement jointly arrived at by the parties, the Revision Petition was disposed of vide order dtd. 28/1/2021 wherein, the accused- tenant accepted to quit and deliver vacant possession of the premises in favour of the complainant within a stipulated period i.e., on or before 30/11/2021. It is the grievance of the complainant that in spite of the undertaking accepted by this Court and the order accordingly passed by this Court, there is no compliance of the order of this Court.

(3.) The learned counsel for the complainant submits before this Court that during the pendency of this petition, on 22/4/2022, the vacant possession of the premises was handed over to the complainant, as such, the grievance raised in the petition no more survives.