S L HEMALATHA Vs. THIRU RAMESH KUMAR KHANNA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned counsel for 2nd respondent.

(2.) IT is an admitted fact that the respondents have filed a petition to vacate the interim stay granted in W. P. M. P. No. 4160 of 2005 in w. P. No. 3953 of 2005 before this Court before filing of Contempt Petition.