ASHOK RAMASWAMI Vs. RAJVEER P. SHARMA

JUDGEMENT

(1.) Pursuant to our dtd. 4/1/2023, compliance affidavit is filed on behalf of accused No.1-Additional Director General of Police, Bengaluru Metropolitan Task Force, Bengaluru. In paragraphs 5 to 9 of the affidavit, detailed statements are made to show that the order dtd. 11/2/2022 passed by the learned Single Judge in W.P.No.8438/2021 is complied with.

(2.) The learned counsel for the complainants admits that the order passed by the learned Single Judge in W.P.No.8438/2021 is duly complied.

(3.) As the order of this Court is now duly complied with, in our opinion, grievance raised in the contempt petition no more survives. Hence, the contempt proceedings are dropped. Notice is discharged.