R.Vijay Gopal vs Ahmed Nadeem
2021 Latest Caselaw 2084 Tel

Item No.4

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                         C.C.No.577 OF 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     On the last date of hearing, learned counsel for the respondent

had stated that the order dated 23.02.2021 had been complied with on

22.04.2021 and an affidavit to the said effect has been filed. The said

affidavit is on record today.

2. Learned counsel for the petitioner has absented himself.

3. Along with the affidavit filed by the respondent is the copy of

the proceedings dated 22.04.2021 issued by the Labour Department

wherein, complaint raised by the petitioner had been replied to on a

point wise basis. In our opinion, nothing further survives in the

present contempt petition in view of the said reply.

4. The present contempt petition is accordingly closed along with

the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 13.07.2021 Lrkm