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Judgment
Alexander Thomas, J.
The above Contempt of Court case has been filed alleging non compliance of the specific directions and orders passed by this Court, as per Anx. A1 judgment dated 5.5.2022 in W.A.No.297/2020 (arising out of the impugned judgment dated 21.1.2020 in WP(C).No.24570/2019).
Heard Sri.P.N.Mohanan, learned counsel appearing for the petitioner, Sri.P.C.Sasidharan, learned counsel appearing for the respondents and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the Joint Registrar of Co-operative Societies (as requested by this Court).
Today when the matter has been taken up for consideration, it is submitted by the respondents that the entire due amounts, covered by Anx. A1 judgment, have now been paid to the petitioner.
Sri.P.N.Mohanan, learned counsel appearing for the petitioner, would confirm the correctness of the abovesaid factual submission.
Accordingly, recording the submissions of both sides, the above Contempt of Court case will stand disposed of.