LEKSHMI SIVANANDAN Vs. RAJEEV SADANANDAN

JUDGEMENT

(1.) THIS contempt case is filed by the petitioner mainly pointing out that even though various directions have been given by this Court in Annexure-A1 judgment, those have not been complied while passing Annexure-A3 order.

(2.) THE 1st respondent has filed an affidavit and after that the petitioner sought to implead the Medical Council of India for getting its views and on that an affidavit has been filed for and on behalf of the Medical Council of India.

(3.) AS far as the issue on merits is concerned, paragraph Nos.5 and 6 of the affidavit of the Medical Council of India read as follows:-