SHARATH RAMACHANDRA IYER Vs. AMITH BANERJEE

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 18/1/2021 passed by the learned Single Judge in W.P.No.34432/2015.

(2.) Learned counsel for the respondents submitted that the certified copy of the order passed by the learned Single Judge was delivered to the respondents on 4/3/2021 and payment was made to the complainant on 7/4/2021.

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