DELEEPKUMAR E.K. Vs. B.ANDREW PRABHU

JUDGEMENT

(1.) This contempt case had been filed alleging non compliance of the directions issued by this Court in the judgment dated 12/10/2018 in W.P.(C).No. 13124/2015.

(2.) Similar contempt matters have already been closed by this Court as per judgment dated 6/11/2020 in Con.Case (C).No.1176/2019 and connected cases, wherein we have granted six months' time to the respondents to comply with the directions issued by this Court, subject of course to any direction that might be issued by the Apex Court in this regard. The judgment in the said batch of cases shall apply to this case also.