K. NARASIMHAMURTHY Vs. MAHENDRA JAIN

JUDGEMENT

(1.) There is no dispute that the representation dtd. 2/9/2020 made by the petitioners-complainants has been decided by the accused by an order dtd. 29/5/2021.

(2.) The learned counsel appearing for the complainants has made many grievances about the order dtd. 29/5/2021. The only direction issued under the order dtd. 30/11/2020 was to decide the representation dtd. 2/9/2020. Now that the representation has been decided, there is a substantial compliance made with the order of which breach is alleged. The complainants are free to challenge the order dtd. 29/5/2021 in accordance with law.

(3.) Subject to the above observation, the contempt petition is disposed of.