SHUBHA M. ADIGA Vs. S. SELVAKUMAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In response to the notice issued by this Court, the accused have filed the compliance affidavits dtd. 19/4/2023 stating that the order passed by the learned Single Judge has been duly complied with by passing an award on 12/1/2023. It is further stated that there is some delay in complying with the order which is due to administrative reasons and the accused tender unconditional apology for the delay.

(3.) The learned counsel for the complainant admits that the order passed by the learned Single Judge has been complied with.