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Judgment
5 paragraphs · 76 wordsManoj Kumar Tiwari, J
1.
Writ Court had directed the Disciplinary Authority to conclude the disciplinary inquiry pending against the petitioner, within six weeks.
2.
Alleging willful disobedience of the said order, this contempt petition was filed.
3.
Learned counsel for the petitioner makes a statement that now disciplinary inquiry has been concluded on 16.09.2019.
4.
In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.