G.SHANKAR REDDY Vs. AJAY NAGABHUSHAN M.N

JUDGEMENT

(1.) This petition has been filed for non-compliance of the direction contained in the order dtd. 21/2/2022 passed in W.P.No.2696/2022.

(2.) Admittedly, the direction contained in the order dtd. 21/2/2022 has been complied. However, liberty is reserved to the petitioner to take recourse to such remedy as may be available to him in law with regard to his grievance. With the aforesaid liberty, petition is disposed of.