S D GARG Vs. MADHU HONDA

JUDGEMENT

(1.) THIS application is filed for initiating contempt proceedings against the respondents alleging non-compliance of the order dated 6.9.2010 in W.P.822/2010. By the aforesaid order this Court directed thus :-

(2.) LEARNED counsel appearing for the respondents submitted that the order has been complied with and the representation of petitioner was duly considered by the respondent and it was rejected vide order dated 12.2.2011. A copy of the order has been supplied to Shri Shukla.

(3.) WITH the aforesaid direction and observation the proceedings are closed with no order as to costs. C.C.as per rules.