M CHANDRAN PILLAI Vs. N R DAS

JUDGEMENT

(1.) This Contempt Case has been preferred alleging noncompliance of the direction contained in the judgment dated 29.03.2010 in W.A.No.1047 of 2009.

(2.) Pursuant to the ordering of notice, the respondent has entered appearance and filed an affidavit stating that the direction given by this Court has already been complied with. A copy of the relevant order has been produced as Annexure R1.

(3.) The learned counsel for the petitioner submits that the petitioner might be granted the liberty to challenge the said order. Considering the fact that the direction given by this Court has already been complied with, we find that no further steps are to be pursued in the contempt matter. Accordingly the Contempt Case is closed, however, without prejudice to the rights and liberties of the petitioner to challenge, if at all aggrieved in any manner.