S.MADHUCHAND Vs. S. SELVAKUMAR

JUDGEMENT

(1.) There is a delay of 1430 days in filing the contempt petition. For the reasons stated in the affidavit filed in support of the application, delay caused in filing the contempt petition is condoned. Accordingly, I.A No.2/2022 is allowed. The contempt petition is taken up for hearing.

(2.) The learned Additional Government Advocate accepts notice for the respondents/accused.

(3.) Heard the learned counsel for the complainant, at length.