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Ashok Kumar Khatri And Others vs Sandeep Verma And Others

Rajasthan High Court · Decided on 30 October 2023 · Citation: (2023) 10 RAJ CK 0108

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Disposed Of
CASE NUMBER
Writ Contempt No. 1117 Of 2017
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Judgment

7 paragraphs · 134 words

Dinesh Mehta, J

1.

Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.

2.

Learned counsel for the petitioners does not dispute the aforesaid fact.

3.

In view of the aforesaid and in view of the unconditional apology tendered by the respondents in the reply, this Court is not inclined to continue with the present contempt proceedings.

4.

Notices of contempt served to the respondent Nos. 4 and 5 are hereby discharged.

5.

The contempt petition stands disposed of for statistical purposes, however, with a liberty to the petitioners to challenge order dated 19.06.2015.

6.

Needless to observe that if any of the grievance of the petitioners still persists, they will be free to take appropriate proceedings including revival of the contempt petition.