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Judgment
8 paragraphs · 121 wordsAbhay S. Oka, CJ
There is no dispute that the representation dated 2nd September, 2020 made by the petitioners-complainants has been decided by the accused by an
order dated 29th May, 2021.
The learned counsel appearing for the complainants has made many grievances about the order dated 29th May, 2021. The only direction issued
under the order dated 30th November, 2020 was to decide the representation dated 2nd September, 2020. Now that the representation has been
decided, there is a substantial compliance made with the order of which breach is alleged. The complainants are free to challenge the order dated 29th
May, 2021 in accordance with law.
Subject to the above observation, the contempt petition is disposed of.