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Judgment
4 paragraphs · 108 wordsManoj Kumar Tiwari, J
Learned Standing Counsel submits that the order passed by Writ Court, contempt whereof has been alleged in this contempt petition, has been set aside by Division Bench of this Court in Special Appeal No. 132 of 2018 and the matter has been remanded back to the Writ Court for decision afresh. Copy of the judgment dated 20.09.2021 rendered in the aforesaid Appeal has been produced in the Court today, which is taken on record.
Since the order passed by Writ Court does not survive any longer, therefore, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.