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Judgment
3 paragraphs · 83 wordsManoj Kumar Tiwari, J
1.
A response affidavit has been filed by Mr. Vineet Kumar, District Magistrate Bageshwar. In view of averments made in para 13 of the response affidavit, this Court is satisfied that this is not a case of willful disobedience of the order passed by Writ Court.
2.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to approach appropriate forum for redressal of his grievance, if any.