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Judgment
3 paragraphs · 100 words
Manoj Kumar Tiwari, J
1.
Ms. Neetu Singh, Advocate appearing for the petitioner has apprised the Court that the order passed by the writ Court has been complied with, inasmuch as, retrial dues of the petitioner have been paid. Thus, according to her, order stands complied with. She however submits that A.C.P payable to the petitioner has been wrongly calculated, for which petitioner needs to file a fresh writ petition.
2.
In such view of the statement, the contempt petition is closed with liberty reserved to the petitioner to approach the appropriate authority for claiming balance amount of his A.C.P.