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Judgment
5 paragraphs · 188 wordsManoj Kumar Tiwari, J
This contempt petition has been filed for alleging wilful disobedience of the order dated 10.04.2018 passed in WPSS No. 1605 of 2017. By the said order, the writ petition of the petitioner was disposed of in terms of the judgment rendered by Hon'ble Supreme Court in the case of Habib Khan Vs State of Uttarakhand & others reported in 2018 (1) SCT 283 SC.
Today the matter is listed on miscellaneous application (IA No. 1 of 2021). Along with the said application, a document has been enclosed as Annexure No. 1, which is dated 20.08.2020. A prayer has been made in the said miscellaneous application to dispose of the present contempt petition in terms of the letter dated 20.08.2020.
Learned counsel for the petitioners submits that the opposite parties have assured the petitioners that the order passed by Writ Court shall be complied with and in view of the said assurance, he submits that the petitioners do not want to pursue the matter.
In view of the said statement made by learned counsel for the petitioners, contempt petition is closed.