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Judgment
3 paragraphs · 133 wordsP.R. Ramachandra Menon, J.—This contempt case has been filed alleging wilful disobedience with regard to the directions given by this Court by order dated 3.6.2010 in I.A. No. 1220 of 2010 in D.B.P. No. 60 of 2009.
The learned Counsel for the Respondent submits that the direction given by this Court has already been complied with and the due amount has already been released which has been accepted by the Petitioner as well. Learned Counsel also submits that a statement in this regard has been filed also expressing regret in respect of the delay occurred which was only because of the procedural and administrative exigencies. Learned Counsel appearing for the Petitioner submits that the amount has already been received and therefore no further orders are required.
Accordingly the contempt case is closed.