SALEM TEXTILES LIMITED Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) This contempt petition has been filed for the alleged disobedience of the orders of this Court dtd. 21/4/2021 made in W.P.No.9940 of 2021.

(2.) In the said writ petition, the following order was passed by this Court:

(3.) By the said order, a learned Judge of this Court directed only the third respondent in the writ petition to consider the petitioner's OTS offer/representation dtd. 12/1/2021 and to pass appropriate orders on merits and in accordance with law after issuing notice to the petitioner and the persons interested in this regard and by affording them an opportunity of personal hearing or virtual hearing within a period of four weeks from the date of receipt of a copy of this order.