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Judgment
4 paragraphs · 125 wordsVivek Singh Thakur, J
It is submitted by leaned Deputy Advocate General that compliance affidavit has been filed, whereby it has been submitted that order, for violation whereof present contempt petition has been filed, stands complied with. Compliance affidavit is not record, however, learned counsel for the petitioner, on the basis of copy of reply/compliance affidavit supplied to him, has endorsed the compliance claimed on behalf of the respondents.
Though, there is delay in compliance, however, for that as pointed by learned Deputy Advocate General, unconditional, unqualified and sincere apology has been tendered.
In the aforesaid circumstances and accepting apology tendered on behalf of the respondents, present contempt petition is closed and disposed of. Pending application(s), if any, also stand disposed of.