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Judgment
CM APPL. 31766/2023 (exemption)
Allowed, subject to all just exceptions.
The application is accordingly disposed of.
CONT.APP.(C) 34/2023
Appellant seeks setting aside of the order passed by learned Single Judge in CONT.CAS.(C) 722/2023 and initiate contempt proceedings against the Contemnors and punish them for committing contempt of the judgment and order passed in W.P.(C) 4889/2023 on 18.04.2023.
Though present appeal is not maintainable under Section 19 of the Contempt of Courts Act, 1971, Mr.Abhinav Singh, learned counsel enters appearance on behalf of the respondents and has assured this Court that pursuant to order dated 18.04.2023 passed in W.P.(C) 4889/2023, order shall be passed within two weeks from today.
In view of the assurance of learned counsel appearing on behalf of the respondents, appeal is disposed of.
We hereby make it clear that if the order is not passed within the time sought, the respondents shall be held liable for the contempt of Court.