P.VIKASH KUMAR Vs. A.MOHANDASS

JUDGEMENT

(1.) These Contempt Petitions arise out of breach of undertaking given by the contemnor before this Court to vacate the subject premises on or before 31/5/2025 and also for disobeying the orders of this Court in C.R.P.Nos.1773 & 1775 of 2024, dtd. 8/11/2024.

(2.) Before delving into these Contempt Petitions, the following facts are necessary for the disposal of these Contempt Petitions :

(3.) When the matter stood thus, the landlord has filed the present Contempt Petitions. When the Contempt Petitions were taken up for hearing on 7/4/2025, the order of the Hon'ble Supreme Court in the Special Leave Petitions, dtd. 6/1/2025, was brought to the notice of this Court, and therefore, this Court passed the following order on 7/4/2025 :