M. GANESH Vs. M. VIJAYALAKSHMI

JUDGEMENT

(1.) This contempt petition is filed alleging non- compliance of the order dtd. 11/10/2022 passed by the learned Single Judge on I.A.No.2/2022 in R.F.A.No.454/2021.

(2.) When the contempt petition was listed on 20/7/2023, this Court put a query to the complainant, who is appearing in person, as to what are the supporting materials with regard to the averments made in paragraph 23 of the contempt petition. The complainant sought for some time to get information in that regard and accordingly, the matter was adjourned to 9/8/2023. Again on 9/8/2023, at the request of the complainant, the matter was directed to be listed on 21/8/2023.

(3.) Today, when this Court asked the complainant whether he is producing any supporting material with regard to the averments made in paragraph 23 of the contempt petition, he invited our attention to the communication dtd. 21/7/2023 addressed by him to the Branch Manager, State Bank of India.