ISHVERLAL J NAIK Vs. SURESHCHANDRA K ARYA

JUDGEMENT

(1.) THOUGH there was a delay in implementing the judgment of this Court, we are satisfied that there was no intention on the part of the respondents to defy the orders of this Court and to not comply with them. Besides, the learned Govt. Advocate states that, in any event, respondents tender apologises for the delay in executing the orders of this Court.

(2.) HENCE, in our view, no case for contempt was made. Rejected. Order accordingly.