DIFOLU ASSOCIATES Vs. JAMINA KHATUN

JUDGEMENT

(1.) HEARD Mr. R. K. Neog, learned counsel for the petitioner and Mr. A. Sarma, learned counsel for the respondents.

(2.) THIS contempt application arises out of an order dated 20.06.2013 passed by the learned Single Judge in WP(C) No.3380 of 2013.

(3.) PERUSAL of the case record reveals that the order in question has since been complied with by the respondents by order dated 24.06.2013 purporting to be in compliance to the order out of which this contempt application arises.