D. STALLIN VIJAYA KUMAR Vs. S. VANIRI

JUDGEMENT

(1.) Heard Mr. M.R.Tagore, learned counsel for the petitioner, who submits that the order, alleging wilful and deliberate violation of which this petition had been filed, has since been complied with and, therefore, the Contempt Case may be closed.

(2.) In view of the above, this Contempt Case is closed. No costs. Pending miscellaneous applications, if any, stand closed.