LAWS(KER)-2020-3-192

T.S.VALSA Vs. SUNIL BARTHWAL

Decided On March 16, 2020
T.S.Valsa Appellant
V/S
Sunil Barthwal Respondents

JUDGEMENT

(1.) Counsel on either side submitted that directions contained in the judgment concerned stands complied with in full.

(2.) Under the above mentioned circumstances we do not think it appropriate to proceed further in the contempt of court cases.

(3.) Hence the above contempt of court cases are hereby closed.