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Judgment
4 paragraphs · 158 wordsT.R. Ramachandran Nair, J.—The Contempt of Court Case is filed alleging violation of the interim order passed by this Court in W.P.(C) No. 19398/09 dated 7.4.2010. Therein this Court directed the competent among the Respondent to take a decision on Exhibit P12 within a period of one month.
The learned Counsel appearing for the Respondent submitted that as per order dated 28.6.2010 in I.A. No. 8277/10 this Court has granted further time to the Respondent to comply with the directions in the order dated 7.4.2010. It is submitted that three months'' time was sought for, which was granted. The learned Counsel for the Petitioner, referring to the reply affidavit submits that a direction may be issued to pass orders as requested for.
Evidently further time has been granted to pass orders.
In that view of the matter, leaving open the remedy of the Petitioner to move again, if required, this Contempt of Court Case is closed.