SHAJI SIVANANDAN Vs. JASMIN T B

JUDGEMENT

(1.) This contempt case is filed by the petitioner complaining that, the directives contained in the judgement dated 31.1.2018 is not complied with.

(2.) Today when the matter is taken up, learned Government Pleader produced an order dated 20.6.2018 from where I am satisfied that, the directions are complied with, even though belatedly. However, I do not find any reason to pursue the contempt of court case any further.