ORDER
The grievance of the complainants is that in spite of the interim order dated 03.08.2022 passed by the learned Single Judge directing the accused to delete the defamatory news articles, news videos and comments pertaining to the complainants from the websites of the accused and also to block the same from being accessed on search engines, even as of today, the accused have not complied with the said order.
2. In response to the notice by this Court, the accused have filed their respective replies. The learned counsel appearing for accused Nos.1, 2 and 3 in chorus submit that the said accused have complied with the interim order passed by the learned Single Judge. The learned counsel appearing for accused No.5 also submits that accused No.5-Indian Kanoon has already deleted the bail order passed in Crl.P.No.5642/2014 (produced as Annexure-A to the writ petition) and as such, accused No.5 has not committed any willful disobedience of the interim order passed by the learned Single Judge.
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In view of the above submissions made by the learned counsel for the accused, it can safely be said that the interim order passed by the learned Singe Judge has been duly complied with by the accused and the grievance raised in the present contempt petition no more survives. Accordingly, the contempt petition is disposed of. Notice stands discharged. Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
KPS
List No.: 1 Sl No.: 26