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Judgment
P.R. Ramachandra Menon, J.—This case is filed stating that the direction in judgment dated 02.06.2009 in W.P.(C) No. 14365 of 2009 has not been complied with.
The respondent/contemnor has filed an affidavit. It has been categorically stated that the terminal benefits due to the petitioner have already been paid and that the direction contained in the verdict has already been complied with, however expressing regret on the delay caused in giving effect to the same, referring to the actual facts and circumstances.
In the said circumstance, this Court finds that no further steps are to be pursued in the contempt matter. Accordingly the Contempt of Court Case is closed. This judgment will not stand in the way of the petitioner, in claiming and obtaining the remaining benefits, if any.