LAWS(KAR)-2021-5-48

KUMAR D Vs. ANNAPOORNESHWARI G. SHIVANGI

Decided On May 25, 2021
Kumar D Appellant
V/S
Annapoorneshwari G. Shivangi Respondents

JUDGEMENT

(1.) The learned counsel appearing for the complainants states that the orders of which breach has been alleged have been complied with by providing the receipts to the complainants of the taxes paid by the complainants.

(2.) In view of the compliance, no further action is warranted.

(3.) The petitions are disposed.