E K ANDREW Vs. O C BHAT

JUDGEMENT

(1.) Alleging that the respondents have dis-obeyed the positive directions issued by this court while disposing of W.A. No. 2186 of 2004 dated 16.05.2005, the complainant is before us in this Contempt case.

(2.) After service of notice, respondents have entered appearance and they have filed a detailed counter affidavit.

(3.) We have carefully perused the orders and directions issued by this court in the Writ Appeal and also the counter affidavit filed by the respondents. After going through the averments made in the affidavit, we are of the opinion that the respondents have not dis-obeyed, deliberately or wilfully, the orders and directions issued by this court.