ALIYAMMA JAMES Vs. N. S. K UMESH

JUDGEMENT

(1.) When the matter was taken up for consideration today, learned Government Pleader submitted that necessary Orders are passed today in compliance of the judgments. A copy of the Order was handed over to this Court, as also, to the learned counsel for the petitioners.

(2.) Taking stock of the same, all further action against the respondent is dropped, but with an observation that the conduct of the respondent is far from satisfactory. This Court is compelled to make such an observation for the reason that the judgment in respect of which disobedience is alleged, is of the year 2023, precisely on 13/11/2023. The direction was to comply with the judgment within two months. Extension was sought for twice and quite magnanimously, this Court has granted it. Even during the extended period, there was no compliance, which compelled the petitioners to move this Court under the Contempt of Courts Act. It appears that the said attempt was also taken lightly by the respondent, since I notice that the Contempt Cases were filed as early as on 17/1/2025. The respondent could condescend to comply the judgment only today (30/5/2025). Despite the serious laches, this Court would remind itself that exercise of restraint of the power, albeit its availability in abundance, would only add to the majesty of the Court, especially when the directions in the judgments have been complied with. This Court exercise self-restraint and close all the contempt petitions.

(3.) The learned Government Pleader will communicate this judgment to the respondent today itself by mail or in any other mode conducive to the learned Government Pleader. These Contempt Cases will accordingly stand closed.