DESAI HOMES Vs. DEEPA L.S.

JUDGEMENT

(1.) This contempt petition is filed complaining that the directions contained in the judgment dated 19.02.2019 is not complied with.

(2.) In fact, after considering the issues raised by the respective parties, the following directions were issued by this Court:

(3.) According to learned counsel for the petitioner, no action was initiated by the respondent in terms of the directions contained in the judgment.