ZEENATH K A Vs. JOY

JUDGEMENT

(1.) The petitioner has approached this Court alleging contempt of Anx.A1 judgment. It is stated that in-spite-of the directions contained therein the amount in arrears had not been accepted from the petitioner by the respondent bank.

(2.) On being put on in this, the respondent had appeared through counsel and counter affidavit has been filed. It is stated in paragraph 3 of the counter affidavit that Anx.A1 judgment was issued on 09.04.2018 in a writ petition which was filed only on the previous day. It is stated that the sale in respect of the property had been held on 17.02018 and the sale price was paid on 19.02018. It is stated that thereafter, the sale was confirmed on 21.02018 and the balance amount had been paid by the purchaser on 19.03.2018.

(3.) In view of the above pleadings, I am of the opinion that there is no contempt as alleged. Since this Court had proceeded on the understanding that the sale of the property had not been confirmed when the judgment had been rendered. The contempt of court case is closed. All the contentions of the petitioner are left open. The petitioner will be free to take up such contentions before the appropriate authorities, in appropriate proceedings, as advised.