Subsequent compliance with court directions warrants closure of contempt proceedings.

The petitioners filed contempt petitions under Section 11 of the Contempt of Courts Act, alleging non-compliance with directions in writ proceedings concerning them

The Court recorded the petitions as alleging wilful disobedience of orders in W.P. Nos. 12630, 12271, 12266, 12269 and 12268

At the hearing, the respondents submitted that the amounts due had been credited to the petitioners’ bank accounts on 8 October 2026 and produced RBI transaction reference reports, which the Court took on record

Whether the respondents had complied with the directions in the relevant writ proceedings so that further contempt proceedings were unnecessary

Whether the contempt petitions should be closed following the reported compliance

The petitions were brought under Section 11 of the Contempt of Courts Act, as stated in the prayers

The Court’s decision rested on the recorded principle that, once the respondents had complied with the underlying orders, there was no necessity to proceed with the contempt petitions

The order cites no precedents or further legal test.

The respondents represented that the amounts payable under the Court’s directions had been credited to the petitioners’ accounts and supported that submission with RBI transaction reference reports

Taking the reports on record and accepting that the orders had been complied with, the Court found no need to continue the contempt proceedings

It did not determine whether contempt had previously been committed or impose a penalty.

No further relief or punishment was ordered.