S SREEVALLABHAN Vs. HARINARAYANAN

JUDGEMENT

(1.) Alleging violation of the directions issued by this Court in Annexure-V interim order, this Contempt Case is filed.

(2.) This Court at the stage of admission issued the said direction, directing the 1st Respondent in the writ petition to take a decision on Ext.P16 within a period of one month from the date of the order.

(3.) Heard the learned Senior Counsel appearing for the Petitioner and the learned Counsel appearing for the Respondent.