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Judgment
5 paragraphs · 106 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of the order dated 25.04.2025, passed in WPSS No. 631 of 2025.
Heard Mr. Amar Murti Shukla, learned counsel for the petitioner and Mr. Anand Singh, learned counsel appearing for the respondent.
Mr. Amar Murti Shukla, Advocate, submitted on instructions that the said order dated 25.04.2025 has been complied with by the respondent. Therefore, the petitioner does not want to pursue the present contempt petition further.
For the foregoing reasons, this Contempt Petition does not require any further consideration. Therefore, the proceedings in the present Contempt Petition are closed.