N.V.V. SATYANARAYANA Vs. GOPALA KRISHNA DWIVEDI

JUDGEMENT

(1.) Mr. A. Sai Rohit, learned counsel for the petitioners, submits that the order, alleging wilful and deliberate violation of which this contempt case had been filed, has since been complied with and, therefore, the Contempt Case may be closed.

(2.) Ms. J. Sumathi, learned counsel appearing for the respondents, also submits that the order has been complied with.

(3.) In that view of the matter, this Contempt Case is not pursued any further and the same is closed. No costs. Pending miscellaneous applications, if any, shall stand closed.