UDAYSANKAR T. Vs. BINU FRANCIS

JUDGEMENT

(1.) The abovesaid contempt of court case (civil) has been filed alleging non-compliance of the various orders and directions passed by this Court in Annexure A-1 interim order dated 05.08.2020 in W.P.(C) No.15426/2020, filed by the petitioner herein.

(2.) When this contempt of court has come up for consideration, on 21.10.2020, this Court had passed an order on that day after hearing both sides, which reads as follows:-

(3.) Now it is submitted by both sides that what is involved in Annexure-A1 order, passed by this Court is a interim order rendered in W.P.(C) No.15426/2020 on 05.08.2020 and that subsequently after the issuance of this Court's interim order dated 21.10.2020 in this contempt case, the respondent Municipal Secretary had issued a stop memo to the contesting party in the respondents in this writ proceedings and that later, this Court has finally disposed of Annexure-A1 W.P.(C) No.15426/2020, as per judgment rendered on 09.11.2020, issuing certain directions. Further it is submitted by Sri.S.Nirmal, learned counsel appearing for the petitioner, that in view of the subsequent developments, more particularly, leading to the rendering of the judgment dated 09.11.2020 by this Court on the final disposal of W.P. (C) No.15426/2020, the petitioner is not pressing the contempt case and that all issues may be left open.