SMT. SHAMITHA Vs. DR. M. MAHESH

JUDGEMENT

(1.) The basis of the present case under the Contempt of Courts Act is the alleged breach and non-compliance to the order dated 16.03.2016 passed by this Court in the main writ petition.

(2.) In response to the notice issued by this Court, the accused has filed the affidavit wherein it has been stated that the endorsement has been issued on 27.06.2017, whereby it has been stated that the complainant is required to pay the final cost of Rs.6,02,800/- and the interest at the rate of 18% p.a.

(3.) The learned Counsel for the complainant states that such amount shall be paid within one week from today. Upon the amount so deposited, further action shall be taken by the accused within four weeks from the date of deposit.