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Judgment
8 paragraphs · 168 wordsDinesh Mehta, J
On 23.07.2021, this Court has observed thus:-
"Mr. Abhishek Purohit, associate of Mr. Farzand Ali Syed, learned counsel appearing for the respondents submits that respondents have filed a final report before the competent trial Court, which has accepted the report filed by the SHO, P.S. Sadar, Sri Ganganagar.
The respondents are directed to place on record a copy of the final report so also the order accepting final report by the competent trial Court. List this case on 06.08.2021."
Mr. Abhishek Purohit, learned counsel for the respondents, submits that the investigation has been concluded. He placed copies of negative final report, so also copy of proceedings dated 22.04.2019, vide which a final report so furnished had been accepted by the trial Court. The same are taken on record.
In view of the above, this Court is not inclined to continue with proceedings of contempt.
The notices of contempt are hereby discharged.
The contempt petition stands disposed of for statistical purposes.