BAIKUNTHA NATH DEKA Vs. MOHAN CHANDRA BORO

JUDGEMENT

(1.) HEARD Mr. S. B. Prasad, learned counsel for the petitioner and Mr. J. Patowary, learned counsel for the respondents.

(2.) THIS contempt application arises out of an order dated 24.04.2012 passed by the learned Single Judge in WP(C) No.3038 of 2008.

(3.) PERUSAL of the case record reveals that the order in question has since been complied with by the respondents by order dated 29.03.2014 which has been communicated to the petitioner by letter dated 04.04.2014 purporting to be in compliance to the order out of which this contempt application arises.