M.M. LAKSHMESHWARA MUTT Vs. JAYKUMAR

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 26/11/2021 passed in Company Appln. No.25/2019 and connected matters.

(2.) Admittedly, the directions contained in the aforesaid order have been complied with.

(3.) In view of the aforesaid, we are not inclined to proceed further with the contempt proceedings. However, liberty is reserved to the impleading applicant to take recourse to such remedy as may be available to him in law with regard to his grievance. With the aforesaid liberty, the contempt petition is disposed of.