T S VIJAYA RAO Vs. SUSILA

JUDGEMENT

(1.) AT this stage of the hearing of the Contempt Petition, an affidavit had been filed on behalf of the respondents, stating that they would abide by the order passed by this Court, on 09.04.2008, in M.P.No.1 of 2008, in S.A.No.520 of 2008. Further the learned counsel appearing on behalf of the respondents had submitted that the respondents would not interfere in the peaceful possession of the scheduled mentioned property.

(2.) IN view of such undertaking given on behalf of the respondents, since, no further orders are necessary, this contempt petition stands closed.