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Judgment
6 paragraphs · 98 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of the order dated 02.09.2025, passed in WPSS No.2351 of 2024.
Heard Mr. I.D. Paliwal, learned counsel for the petitioner.
Mr. I.D. Paliwal, Advocate, appearing for the petitioner submitted that the said order dated 02.09.2025 has already been complied with. Therefore, he has requested to permit the petitioner to withdraw the present Contempt Petition.
This is a fresh Contempt Petition.
On the request of Mr. I.D. Paliwal, Advocate, the present Contempt Petition (CLCON No.27 of 2026) is dismissed as withdrawn.