BANUMATHI,J. - (1.) This contempt petition has been filed alleging violation of Order dated 17th April, 2017 passed in I.A. NO.2 of 2016 in SLP(C)No.29876 of 2016, which reads as under: "I.A.No.2 of 2016 This application has been filed with the following prayer:- "(A) To pass an order for directing the respondent to pay the admitted licence fee and common area Maintenance charges of the premises from August, 2012 till date." The prayer, as above is allowed. The deposit in terms of the prayer shall be made within one month from today. I.A.No.2 of 2016 is, accordingly, allowed."
(2.) It is pointed out that SLP(C)No.29876 of 2016 came to be dismissed on 29th August, 2017. It was thereafter I.A. No.2 of 2016 was filed by the petitioner to direct the respondent topay the admitted licence fee and common area maintenance charges of the premises from August, 2012 till the date of filing of the application, which came be allowed on 17th April, 2017. As pointed out earlier, alleging violation of Order dated 17th April, 2017 passed in I.A.No.2 of 2016, the present contempt petition has been filed.
(3.) Thereafter, number of orders came to be passed in the contempt petition by this Court and pursuant to Order dated 11th May, 2018, bailable warrants were issued against the respondent.;