AL-MEEZAN ITI Vs. TRISHALIJIT SETHI

JUDGEMENT

(1.) In this contempt proceedings, the complainant has sought for the following relief:

(2.) Learned counsel for accused No.1 has filed a memo of compliance dtd. 21/8/2023 along with Official Memorandum dtd. 18/8/2023, which reads as under:

(3.) The aforesaid memo clearly indicates that grievance of the complaint has been addressed by accused No.1. Under these circumstances, nothing further survives for consideration in the contempt proceedings and same are dropped reserving liberty in favour of the complainant to seek revival of the contempt proceedings, if the occasion so arises.