KUSTU BHOVI Vs. P. GOPI KRISHNA

JUDGEMENT

(1.) The grievance raised in this contempt petition is of non-compliance of the order dtd. 5/7/2021 passed by the learned Single Judge of this Court in W.P.No.9214/2021.

(2.) The learned counsel for the accused has filed a memo dtd. 20/2/2023 reporting compliance and submits that the order passed by the learned Single Judge is duly complied with.

(3.) The learned counsel for the complainants admits that the order dtd. 5/7/2021 passed by the learned Single Judge in W.P.No.9214/2021 is duly complied.