KALPANA Vs. K R SUNDER DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE matter was heard for a while. Accused persons have filed statement of objections denying accusations. However, Mr. Naveen, learned counsel for the complainant seeks permission to withdraw the contempt petition with liberty reserved to proceed further elsewhere in accordance with law.

(2.) EVEN otherwise, we are not inclined to exercise contempt jurisdiction in a disputed matter of this nature, particularly, having regard to the denial and the developments that have taken place. Be that as it may, this contempt petition is dismissed as withdrawn without prejudice to other remedies available to the complainant elsewhere in accordance with law.