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Judgment
4 paragraphs · 156 wordsPrasanna B. Varale, CJ
Pursuant to our order dated 26.07.2023, the Respondent-Accused No.2 has filed Compliance Affidavit in this court on 17.08.2023. In the said Affidavit it is stated that pursuant to order of this court the representations of petitioners were considered afresh and a decision has been arrived in the form of Endorsement dated 28.06.2023 which is annexed to Compliance Affidavit as Annexure-R1 along with translated copy. The Endorsement also gives elaborate reasons to show that there was a fresh consideration of the representations.
Considering the above fact, we are of the opinion that the respondent-accused has not committed any act of willful disobedience of the order of this court. As such the complaint of contempt is disposed off. Notice is discharged.
It is needless to state that if the complainants feel aggrieved by the endorsement, they may avail appropriate remedy, if so advised and in that connection all contentions are kept open.