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Judgment
Prasanna B. Varale, CJ
It seems that when a copy of Complaint of Contempt was duly served on the Office of the High Court Government Pleader in advance, it has promptly sought response from the answering Respondents. Accordingly, on receipt of the instructions, Compliance Affidavit is filed on behalf of Accused/Respondent Nos. 1 & 2. It may not be necessary for us to refer to the details of the same suffice it to say that pursuant to direction issued by the learned Single Judge in W.P.No. 13864/2023 disposed off on 05.07.2023, they have considered the representations dated 16.03.2020 & 24.08.2021 in accordance with law and by assigning certain reasons the same are rejected. An Endorsement dated 13.12.2023 is also issued to that effect and the same is annexed as R2 to the Compliance Affidavit.
Further, it is observed that there is some delay in deciding the subject Representations and it was due to some administration difficulties; the deponents have also tendered apology in the Compliance Affidavit. Accepting the said unconditional apology and keeping in view the fact that the order of the learned Single Judge is duly complied with by issuing the Endorsement, the Complaint of Contempt is disposed off.
It is needless to state that if the Complainant is aggrieved by the Endorsement, he is at liberty to challenge the same before any competent forum including a judicial forum, if so advised. Notice is discharged.
Costs made easy.