DAVID WILSON Vs. SMT. SHILPA DYAVAIAH, IPS

JUDGEMENT

(1.) The above Contempt of Court case has been filed alleging non compliance of the directions and orders passed by this Court, as per Anx.A2 judgment dtd. 19/7/2022 rendered by the Division Bench of this Court in W.A.No.881/2022 (arising out of the impugned judgment dtd. 8/6/2022 in WP(C).No.18058/2022) .

(2.) Heard Sri.K.Mohanakannan, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondent.

(3.) The directions issued by this Court in para 10 of Anx.A2 judgment read as follows: