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Judgment
This Writ Appeal has been filed against the order dated 08.06.2017 passed by this Court in W.P.(MD)No.10702 of 2017.
Heard Mr.T.A.Ebenezer, learned counsel appearing for the appellant and Mr.M.Murugan, learned Government Advocate appearing for the respondents 1 to 3.
The appellant is the writ petitioner. The writ petition has been filed for issuance of a Writ of Mandamus directing the respondents 1 to 3 not to interfere with the alleged financial dispute which is subject matter of the complaints said to have been given by the respondents 6 to 8.
The learned Single Judge by taking note of the fact that petition enquiry is only pending, was pleased to direct the respondent police to proceed as per law. It was also ordered that during pendency of the enquiry, the petitioner shall not be harassed.
The learned counsel for the appellant would submit that despite the above said order, investigation was not proceeded in a right direction, which has been corrected now.
Be that as it may, the non-compliance of the order of the learned single Judge on the ground of appeal, even otherwise we do not find any error in the order passed by the learned Single Judge. Admittedly, the interest of the petitioner has been protected by directing the respondent police not to harass which is also a factual position and even as per the submission made by the counsel for the appellant. In such view of the matter, this Writ Appeal is dismissed. No costs.