G RAMASAMY Vs. SHRI SIVAKUMAR

JUDGEMENT

(1.) AT this stage of the hearing of the contempt petition, the learned Government Advocate appearing for the respondent, had submitted that the enquiry, as directed by this Court, by its order, dated 23.12.2010, made in W.P.No.29520 of 2010, would be complied with, within a period of four weeks from today, after issuing a notice to the petitioner and the other persons concerned, and after conducting an enquiry, in accordance with the procedures established by law.

(2.) RECORDING the submissions made by the learned Government Advocate appearing for the respondent, the contempt petition stands closed, as no further orders are necessary. No costs.