L. SURUCHI DEVI Vs. MD. A.B. EUNUS

JUDGEMENT

(1.) HEARD Mr. P. K. Talukdar, learned counsel for the petitioner and Ms. A. Verma, learned counsel appearing for the respondents.

(2.) THIS contempt application arises out of an order dated 10.10.2012 passed by the learned Single Judge in WP(C) No.454/2008 and WP(C) No.3790/2009.

(3.) PERUSAL of the case record reveals that the order in question has since been complied with by the respondents by order dated 20.05.2013 which has been communicated to the Registry of this Court by letter dated 20.05.2013 purporting to be in compliance to the order out of which this contempt application arises.