SREENESH Vs. SHAINAMOL

JUDGEMENT

(1.) This petition has been filed alleging non-compliance of the judgment in W.P.(C) No. 9074 of 2015, which was confirmed in W.A. No. 700 of 2016. Eventhough initially the respondent had passed an order dated 13.06.2017, which was against the directions of this Court, it is now seen that a revised order dated 09.11.2017 complying with the directions of this Court has been issued.

(2.) In such circumstances, since the judgment has now been complied with, we do not want to proceed any further with this contempt case. Accordingly, this contempt case is closed.

(3.) It is clarified that if at all the petitioner has any dispute with regard to the amount quantified in the order dated 09.11.2017, it would be open to the petitioner to take recourse to the remedies that are available to him.