RAMACHANDRAIAH Vs. RAJASHEKAR GOWDA

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 1/12/2021 passed in W.P.No.16675/2021.

(2.) From perusal of reply filed on behalf of the respondents, we find that the directions contained in the order have been complied with.

(3.) We are therefore not inclined to proceed further with the contempt proceedings. However, liberty is reserved to the complainants to take recourse to such remedy as may be available to them in law in case their grievance still persists. With the aforesaid liberty, the contempt petition is disposed of.