BAIJU K.T Vs. TITO JOY MANAGER

JUDGEMENT

(1.) Alleging willful disobedience of judgment dated 30.05.2019 in WA No. 1228 of 2015, instant contempt case has been filed. Material record discloses that, after considering the rival submissions of the parties, Hon'ble Division Bench, by the said judgment ordered thus:

(2.) On 25.02.2020, when the contempt case came up for hearing, Sri.T.Rajesh, learned Standing Counsel, who took notice on behalf of the respondent, sought time to get instructions. Thereafter, the matter was posted to 28.02.2020.

(3.) On 28.02.2020, when the matter was taken up, adjournment was sought for, and thus, the case is listed today.