RANJITH K.R. Vs. SRI.SHANAVAS S.

JUDGEMENT

(1.) The petitioners have filed this contempt case alleging non compliance of the direction contained in Annexure I judgment of this Court dated 17.06.2019 in W.P.(C)No.13655 of 2019. Paragraphs 4, 5 and the operative portion of the said judgment read thus;

(2.) On 04.12.2019, when this contempt case came up for admission, the learned Government Pleader sought time to get instructions.

(3.) An affidavit has been filed by the 2 nd respondent. Paragraphs 5 to 7 of the said affidavit read thus;