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Judgment
3 paragraphs · 90 wordsThe respondents have filed compliance report on a perusal whereof, it becomes clear that so far as the encroachments on cremation ground are concerned, the same have been removed. Regarding the remaining land, the Civil Court has passed a stay.
In this view of the matter, learned counsel Shri Manish Patel representing the petitioners submits that he may be allowed to withdraw the instant contempt petition leaving the petitioners at liberty to file a fresh one if occasion arises after disposal of the civil suit.
Ordered accordingly. Rule is discharged.