AI Structured Summary
Not yet generated for this judgment
Judgment
7 paragraphs · 110 words
Dinesh Mehta, J
1.
Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.
2.
Nobody appears on behalf of the petitioners.
3.
In view of the aforesaid and in view of the unconditional apology tendered by the respondents in the reply, this Court is not inclined to continue with the present contempt proceedings.
4.
Notices of contempt are hereby discharged
5.
The contempt petition stands disposed of for statistical purposes.
6.
Needless to observe that if any of the grievance of the petitioners still persists, they will be free to take appropriate proceedings, including revival of the contempt petition.