B Krishna Mohan, J
1. Heard the learned counsel for the petitioner. The learned counsel appearing for the respondent submits that the order under contempt has already been complied with vide proceedings dated 12.10.2023.
2. In view of the same, no contempt is made out in this case.
3. Accordingly, the Contempt Case is dismissed. There shall be no order as to costs. Interim orders if any, deemed to have been vacated.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
