R NARAYANAN Vs. NARAYANAN

JUDGEMENT

(1.) THIS contempt petition has been filed by the petitioner, praying that this Court may be pleased to punish the respondent for willful disobedience of the order passed by this Court, on 3.2.2010, in W.P.No.1900 of 2010.

(2.) ON 3.2.2010, this Court had directed the first respondent to dispose of the representation of the petitioner, dated 28.1.2010, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner, as well as to the second respondent, as expeditiously as possible, not later than twelve weeks from the date of receipt of a copy of the said order.

(3.) THE learned counsel appearing on behalf of the respondent had submitted that the contempt petition had been filed prematurely, even before the time granted by this Court, by its order, dated 3.2.2010, had expired.