CHIKKAVENKATAPPA Vs. K.T. PURA

JUDGEMENT

(1.) In these petitions, the learned counsel for accused No.3 has filed compliance affidavit reporting compliance of the order passed by the learned Single Judge. It is stated in the compliance affidavit that in terms of the order of this Court, the Competent Authority has passed an order on 21/10/2022. A copy of the said order is annexed to the compliance affidavit.

(2.) The learned counsel for the complainants submits that liberty may be granted to the complainants to challenge the order dtd. 21/10/2022 before the appropriate forum.

(3.) As the order passed by this Court is complied with, the grievance raised in the contempt petitions no more survives. Hence, the contempt proceedings are dropped.