H.L. THUNGLUN ANAL Vs. RAM MUNIVAH & OTHERS

JUDGEMENT

(1.) This contempt petition arises out of the order dated 08.02.2010 passed in WP(C) No.771 of 2009. The following operative order was passed in the aforesaid writ petition.

(2.) Having heard the learned counsel for the petitioner and on perusal of the record of the case, I do not find any merit in this contempt petition.

(3.) It is not in dispute that the aforesaid order passed in the said writ petition was complied with by the State though not within the time fixed.