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Judgment
2 paragraphs · 116 wordsT.R. Ramachandran Nair, J.—Alleging non-compliance of the directions issued in Annexure A1 orders, these Contempt of Court Cases have been filed. It is pointed out by the learned Government Pleader that they have already filed I.A. No. 7225/10 in W.P.(C) No. 25022/09 and I.A. No. 7342/10 in W.P.(C) No. 25452/09 seeking to vacate the stay order. Therein, certain proceedings have been produced in support of the affidavit. The Learned Counsel for the petitioner submitted that the petitioner is taking steps to challenge those proceedings.
In that view of the matter, the Contempt of Court Cases are closed, without prejudice to the right of the petitioner to challenge those proceedings in appropriate forum/in a Writ Petition.