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Judgment
4 paragraphs · 84 wordsL. Narasimha Reddy, J
1.
Learned counsel appearing on behalf of the respondents submits that the order passed in OA No.3975/2016 has been complied with in full.
2.
Shri G. D. Chawla, learned counsel appearing on behalf of Mrs. Harvinder Oberoi, learned counsel for the applicant, admits that the order has been complied with and he does not proceed with the contempt case any further.
3.
In the circumstances, the contempt petition is closed and the notices issued to the respondents are hereby discharged.