N. V. Anjaria, CJ
1. Learned advocate Mr. M. Neglur Aravind for the complainant files a memo dated 30.01.2025 stating that the order of learned Single Judge brought
under the contempt jurisdiction is complied with. The same is taken on record.
2. In that view, nothing survives in the present contempt petition.
3. Accordingly, the contempt petition is disposed of as not surviving.
