(1.) In compliance of the order dtd. 9/9/2022, accused Nos.2 and 3 are present before this Court.
(2.) This petition has been filed for non-compliance of the directions contained in the order dtd. 22/9/2021 passed in W.P.No.13855/2020.
(3.) Admittedly, in compliance of the directions contained in the aforesaid order, an order for regularization of the services of the complainants has been passed on 17/9/2022.