JENIPHA ELMA FRANCIS PINTO Vs. PARIMAL RAI

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The Petitioners have filed Contempt Petitions No.1/2021, 4/2021 and 2/2021 alleging non-compliance of the directions issued by us in our Judgment and Order 2nd December, 2020 in Writ Petition No.638/2016 and connected matters.

(3.) Misc. Civil Application No.466/2021 filed by the State for extension of time for compliance of the directions, was not on board. Taken on board with the consent of the learned Counsel for the parties.