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Judgment
8 paragraphs · 139 wordsAjay Mohan Goel, J
By way of this petition, the petitioner has alleged willful disobedience of the directions passed by this Court in CWP No.2742 of 2020, titled as
Ashish Kumar Versus State of H.P. and ors., decided on 07.08.2020.
Today, learned counsel for the petitioner submits that the judgment passed by this Court now stands complied with in letter and spirit.
Learned Additional Advocate General submits that the delay which has taken place in implementing the judgment was bonafide and there was no
willful intent on the part of the respondent to disobey the judgment passed by this Court.
Having heard learned counsel for the parties, as it is not in dispute that the judgment passed by this Court stands complied with in letter and spirit,
these contempt proceedings are dropped. Notice stands discharged.