KHUSRO QURESHI Vs. KHAN PARVEZ

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the orders dtd. 22/9/2021 and 16/2/2022 passed in W.P.No.17205/2021.

(2.) Earlier, the respondent had passed a resolution on 9/3/2022 which was in violation of the directions issued in the aforesaid orders. However, during the pendency of the contempt petition, the respondent has withdrawn the resolution dtd. 9/3/2022 by a resolution passed on 19/8/2022 and has tendered an unconditional apology.

(3.) The directions contained in the order now have been complied with and an unconditional apology has been tendered which is placed on record.