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Judgment
4 paragraphs · 97 wordsPrasanna B. Varale, CJ
Admittedly, by way of an affidavit filed in this court, the respondents-accused places on record the due compliance of the order of learned Single Judge. A copy of an endorsement dated 17.11.2023 is produced. The counsel for the complainant submits that his client be permitted to challenge the decision if so advised before the competent Forum.
Accordingly, complaint of contempt is disposed off with liberty to the complainant to challenge the decision issued by way of an endorsement dated 17.11.2023 before the competent Forum if so advised. Notice is discharged.
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