AI Structured Summary
Not yet generated for this judgment
Judgment
Alok Aradhe, J
Mr. Subramanya Bhat M., learned counsel for the complainant.
Mr. N.S. Narasimhaswamy, learned counsel for the respondents.
This petition has been filed for non-compliance of the directions contained in the order dated 18.01.2021 passed by the learned Single Judge in W.P.No.34432/2015.
Learned counsel for the respondents submitted that the certified copy of the order passed by the learned Single Judge was delivered to the respondents on 04.03.2021 and payment was made to the complainant on 07.04.2021.
In view of the aforesaid, we are not inclined to proceed further with the contempt proceedings. However, liberty is reserved to the complainant to take recourse to such remedy as may be available to him in law with regard to his grievance.
With the aforesaid liberty, the contempt petition is disposed of.