E DAMODARAN Vs. K BALAKRISHNAN NAMBIAR

JUDGEMENT

(1.) ALLEGING that the respondents in the contempt petition have disobeyed the orders and directions issued by this court in O.P.No. 421 of 1999 dated 21.11.2006, the complainant is before us in this Contempt case, inter alia requesting us to take appropriate proceedings against the respondents, as provided under sections 11 and 12 of the Contempt of Courts Act.

(2.) WE have carefully gone through the directions and orders passed by this court in the Original Petition. In our opinion, the learned single Judge, while disposing of the Original Petition has not passed any positive orders against the respondents in this Contempt case. Therefore, it cannot be said that they have disobeyed the orders and directions issued by this court. Therefore, cognizance of the contempt case need not be taken up . Accordingly it is rejected. Ordered accordingly.