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Judgment
6 paragraphs · 229 wordsAhanthem Bimol Singh, J
Heard Mr. Y. Nirmolchand, learned senior counsel assisted by Ms. Y. Neha, learned counsel appearing for the petitioner and Mr. I. Lalitkumar, learned senior counsel assisted by Ms. Alina, learned counsel appearing for the respondent.
It has been submitted by the learned senior counsel appearing for the respondent that the direction given by this court has been duly complied with by the respondents by issuing a Memorandum dated 20-11-2025 and as such, the present contempt can be closed.
Mr. Y. Nirmolchand, learned senior counsel appearing for the petitioner submitted that a rider may be made that if the petitioner is aggrieved by the said compliance order, he is at liberty to challenge the same by filing appropriate petition before the appropriate forum as provided by law.
In view of the submission made by the learned senior counsel appearing for the parties and after perusal of the compliance report dated 24-11-2025 submitted by the respondents, this court is satisfied that the direction given by this court on 14-05-2024 in CRP(CRP Art.227) No. 2 of 2024 has been duly complied with by the respondents. Accordingly, the present contempt case is hereby closed.
Needless to say that if the petitioner is aggrieved by the said compliance order, he is at liberty to challenge the same by filing appropriate petition before the appropriate forum as provided under the law.