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Judgment
5 paragraphs · 145 wordsOm Prakash VII, Member (J)
Heard Shri Ashish Srivastava, learned counsel for the petitioner, and Shri Santosh Kumar Kushwaha holding brief of Shri Raj Pal Singh, learned counsel for the respondents.
Shri Ashish Srivastava, learned counsel for the petitioner states that direction given in the O.A. has been complied with, thus, the proceedings in the present contempt petition may be closed.
Although Shri Santosh Kumar Kushwaha holding brief of Shri Raj Pal Singh, learned counsel for the respondents, has sought adjournment on behalf of learned counsel for the respondents, yet, keeping in view the submission made by learned counsel for the petitioner, as no purpose will be served in keeping the matter pending by listing it on another date, proceedings in the present contempt petition are hereby closed and the notices stand discharged.
All the associated M.A.s also stand disposed of.