P.M. POOVAIAH Vs. CHAKRAPANI

JUDGEMENT

(1.) The learned Additional Government Advocate states that his statement made on instructions which is recorded in the order dtd. 26/5/2021 is incorrect. He states that an order was passed on 26/3/2021 for issuing a permit to the complainant. However, the permit was actually issued on 8/4/2021. The learned counsel appearing for the complainant also states that the permit was issued on 8/4/2021.

(2.) In view of the compliance made, no further action is required to be taken under the Contempt of Courts Act, 1971. Accordingly, the petition is disposed of.