R GOPI Vs. SARAVANAN GOPALAN

JUDGEMENT

(1.) THIS petition has been filed praying that this Court may be pleased to punish the respondents for willfully and deliberately disobeying the order of this Court, dated 21.4.2006, made in W.P.M.P.No.24902 of 2004 and W.V.M.P.No.2025 of 2005 in W.P.No.20685 of 2006.

(2.) IT is stated that the first petitioner in the present petition is the first respondent in the writ petition in W.P.No.20685 of 2006.

(3.) IN the counter affidavit filed by the first respondent, it has been stated that no contempt had been committed, as alleged by the petitioners. The amount admitted in the evidence by the alleged contemnor was in respect of the unsettled employees of the Company. It cannot be construed to be the amount payable for the 27 persons alone. The un-disbursed amount is lying with the bank as some of the employees had not come forward to get their dues settled. IN fact, some of the employees had independently approached the management for settlement of their dues. Therefore, the amount due to such employees had also been settled.