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Judgment
6 paragraphs · 101 wordsManoj Kumar Tiwari, J
Mr. Hem Chandra Joshi, learned counsel appearing for the petitioner submits that order of Writ Court has been complied with, inasmuch as, a sum
of ₹2,85,468/- has been refunded to the petitioner by the concerned Divisional Forest Officer and petitioner’s pension has also been re-fixed in
terms of the order dated 07.04.2017 passed by Writ Court.
Since the order of the Writ Court has been complied with, therefore, nothing survives in this contempt petition.
In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.