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Judgment
The matter has been heard through video conferencing with the consent of the learned counsel for the parties.
Mr. Vishal Kumar Trivedi, learned counsel for the petitioner at the outset, has submitted that in pursuant to the order passed by the writ Court dated
07.01.2019 in W.P.(C)No.3971 of 2018 decision has been taken by passing speaking order on 13.03.2020 and therefore, the contempt application may
be dismissed with liberty to the petitioner to assail the said order before the appropriate authority/forum, if the petitioner so wishes.
Ms. Survi, learned A.C to AAG-II appearing for the State, is having no objection.
In view thereof and taking into consideration the submission of the learned counsel for the petitioner that the order has already been taken by the
competent authority in pursuant to the order of the writ Court dated 07.01.2019 passed in W.P.(C) No.3971 of 2018, therefore, there is no need to
proceed further with this case.
Accordingly, the contempt case is dismissed.
However, it is open to the petitioner to assail the said order dated 13.03.2020 before the appropriate forum/Court of law.