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Khusro Qureshi & Others vs Khan Parvez & Others

Karnataka High Court · Decided on 26 August 2022 · Citation: (2022) 08 KAR CK 0031

HON’BLE JUDGES
Alok Aradhe, J · S Vishwajith Shetty, J
RESULT
Disposed Of
CASE NUMBER
Civil Contempt Petition No. 427 Of 2022
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Judgment

6 paragraphs · 117 words

Alok Aradhe, J

1.

This petition has been filed for non-compliance of the directions contained in the orders dated 22.09.2021 and 16.02.2022 passed in W.P.No.17205/2021.

2.

Earlier, the respondent had passed a resolution on 09.03.2022 which was in violation of the directions issued in the aforesaid orders. However, during the pendency of the contempt petition, the respondent has withdrawn the resolution dated 09.03.2022 by a resolution passed on 19.08.2022 and has tendered an unconditional apology.

The directions contained in the order now have been complied with and an unconditional apology has been tendered which is placed on record.

We, therefore, are not inclined to proceed further with the contempt proceedings.

Accordingly, the contempt petition is disposed of.