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Judgment
3 paragraphs · 106 wordsPrasanna B. Varale, CJ
Learned Additional Government Advocate Sri S.S.Mahendra submits that pursuant to order of learned Single Judge dated 15.06.2023, the respondent-authority has considered the representation of the complainants and passed appropriate orders by way of Government Order dated 08.12.2023. The said Government Order is placed on record. As such the grievance made in the complaint of contempt no more survives for consideration. Accordingly the complaint of contempt is disposed off.
It is needless to state that if the complainants feel aggrieved by the said Government Order, they may take up appropriate proceedings to challenge the Government Order, if so advised, before the appropriate forum.