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Judgment
5 paragraphs · 77 wordsManoj Kumar Tiwari, J
1.
Writ Court had directed Secretary, Haridwar-Roorkee Development Authority to take decision on petitioner's complaint, vide order dated 07.10.2020.
2.
Mr. Sandeep Kothari, learned counsel appearing for the respondent has apprised the Court that such decision has been taken on 23.10.2021.
3.
Petitioner's counsel has not disputed this statement made on behalf of the respondent.
4.
Since the order passed by Writ Court has been complied with, therefore, the Contempt Petition is closed.