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Judgment
4 paragraphs · 182 wordsWhen the matter is taken up for hearing, the learned counsel for respondents informed that this Court was pleased to dispose of W.P.No.16262 of 2020, dated 2.11.2020 by following the order rendered by this Court in W.P.No.23688 of 2019 and batch, dated 01.10.2020 and the said orders were set-aside by the Division Bench of this Court in W.A.No.45 of 2022, dated 28.04.2022. When the order passed in W.P.No.23688 of 2019 and batch, dated 01.10.2020 itself is set-aside, the question of complying the orders passed in W.P.No.16262 of 2020, dated 02.11.2020, would not arise.
Learned counsel for the petitioners also not disputed about the said fact.
In view of the above said submission, this Court is of the considered view that since there is no willful disobedience on the part of respondents in complying the order dated 02.11.2020, passed in W.P.No.16262 of 2020, as the order on which the petitioners were relying itself has been set-aside, the present Contempt Case is accordingly closed. There shall be no order as to costs.
Miscellaneous petitions, if any pending, shall stand closed.