- (1.) Heard learned counsel for the parties.
(2.) Undoubtedly, there has been misquoting of the order made by this court and the respondent No. I has owned the responsibility for it and unconditional apology has been offered.
(3.) Learned counsel for respondent No. 1 agrees to withdraw the allegation made in the counter affidavit that the petitioner was the informant on telephone and on the basis of the information so disclosed the publication was made. It has therefore been taken that there is no material to suggest that the petitioner has given the information.;