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Judgment
5 paragraphs · 129 wordsRatnam, J.—By ordering police help the court below had merely taken the follow up steps to implement its earlier order of injunction. The
objection that a direction of that nature cannot be issued to the police authorities, who are not parties to the proceedings, raised by the petitioners
has no substance. When the court finds that a litigant, who had obtained an order from it, is not in a position to have its full benefit owing to either
the obstruction or non-cooperation of the other party to the proceedings, it is always open to the court to resort to the law enforcement machinery
to see that its order is obeyed and I do not see anything illegal or irregular about it. The civil revision petition is dismissed with costs.