SATISH CHANDRAN Vs. T.C. MATHEW AND ORS.

JUDGEMENT

(1.) THIS contempt case has been referred by the learned Single Judge as per order dated 12/07/2013, after having found that there is prima facie contempt on the side of the respondents.

(2.) THE contempt case has been filed alleging non compliance of an undertaking given by the learned counsel appearing on behalf of the respondents that the Executive Committee of the Kozhikode District Cricket Association (hereinafter referred as 'District Association') shall not be superseded and any such decision would be taken by the Central Council of the Kerala Cricket Association (for short 'KCA') only after considering the enquiry report and in the event of any action being taken, the same shall be done only after issuance of a show cause notice and after considering the explanation offered by the District Association.

(3.) AN affidavit has been filed by the respondents for which reply has been filed by the petitioner. The respondents had also submitted additional objections as permitted by Court as per order dated 13/08/2013 and additional documents have also been filed. The undertaking which is the subject matter of the issue is recorded in para 5 and 7 of the judgment which reads as under: