C.V. Raman Institute Of Management Studies vs G Jayalakshmi & Ors

Battu Devanand, J

These two contempt cases are filed complaining the wilful disobedience of the order dated 12.12.2022 in W.P.Nos.39987 and 39977 of 2022 passed by this Court.

Heard learned counsel for the petitioners and learned counsel for the respondents.

Learned counsel for the respondents, on instructions, would submit that the order of the Court is complied with.

Learned counsel appearing for the petitioners also endorsed the same, but would submit that the order of the Court is not complied with within the time stipulated by the Court and, as such, the compliance is not in the true letter and spirit.

On careful perusal of the record, it reveals that admittedly there is delay in implementing the order of the Court in its true letter and spirit within time stipulated by the Court. If the respondents are not in a position to comply the orders within the time stipulated by the Court for any reasonable grounds, they have to file proper application seeking to extend the time.

In fact, this Court number of times advised the respondents to be more careful and conscious in implementing the orders of the Court within the time stipulated. However, it appears that there is no change in the attitude of the officers. In the present case also admittedly there is delay. When this Court asked the respondents who are present before this Court about the delay occurred in implementing the orders of the Court, they tendered their unconditional apology.

Taking into consideration of the unconditional apology tendered by them as bonafide, this Court intends to take lenient view against them in this contempt case to meet the ends of justice.

Accordingly, these Contempt Cases are closed.

It is made it clear that the respondents shall be more careful and vigilant in implementing the orders of this Court in its true letter and spirit in future.

There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.