HAWAIBAM PRADEEP KUMAR SINGH Vs. AKOIJAM SANATOMBA SINGH

JUDGEMENT

(1.) This Miscellaneous Case has been filed by the applicant/contemnor seeking to close the Contempt Case (C) No.58 of 2021 since the order dtd. 22/4/2021 passed in W.P.(C) No.466 of 2016 with W.P.(C) Nos.499 of 2016 and 415 of 2018 has been complied with.

(2.) The applicant herein is the third respondent in the Contempt Case No.58 of 2021.

(3.) I heard Mr. Y. Romesh, the learned counsel for the applicant and Mr. Juno Rahman, the learned counsel for the respondents.