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Judgment
3 paragraphs · 105 wordsPrasanna B. Varale, CJ
Learned counsel appearing for the Accused/Respondent No.1. has filed a Memo dated 13.10.2023 along with Document Nos.1 & 2 stating that the order of the learned Single Judge is complied with by issuing an Endorsement dated 28.08.2023. learned counsel appearing for the Complainant agrees with the same. In view of the same, the grievance of the Complainant does not survive for consideration and Complaint of Contempt and is accordingly disposed off. Notice is discharged.
It is needless to mention that if the Complainant is aggrieved of the subject Endorsement, she may avail appropriate remedies by challenging the same if so advised.