PAVANKUMAR Vs. GURUDATTA HEGDE

JUDGEMENT

(1.) The complainants are before this Court complaining disobedience of order dtd. 15/11/2021 passed in WP No.103099/2021, wherein this Court passed following order:

(2.) Accused No.1 files an affidavit dtd. 13/10/2022, wherein paragraph-8 reads as under:

(3.) In terms of the order passed by this Court, Accused No.1 has stated in the affidavit that payment has been made to the agency and learned counsel for the complainants would not dispute the same. However, he disputes the quantum determined by the accused and submits that the respondent/accused is still due towards payment of arrears.