EURO TECH MARITIME ACADEMY Vs. MALINI V SHANKER

JUDGEMENT

(1.) This contempt of court case has been filed alleging that the directions in the judgment dated 27.04.2018 in W.P.(C) No.14293 of 2018 have not been complied with. In the judgment in question, I had made the following directions:

(2.) The allegation in this contempt of court case is that though a final order has been issued, a copy of which has been placed on record as Annexure A10, the same does not confirm to the directions issued in the judgment and therefore, that it amounts to gross contempt of the directions of this Court.

(3.) I have heard Sri.Joy George, the learned counsel for the petitioner in great detail today.