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Judgment
5 paragraphs · 153 wordsAnoop Kumar Dhand, J
None has put in appearance on behalf of the petitioner.
This comtempt petition has been filed for non-compliance of the order dated 22.10.2019 passed in S.B. Civil Writ Petition No.17718/2019.
Learned counsel for the respondents submits that the aforesaid writ petition has been dismissed vide order dated 17.11.2021 against which the petitioner submitted D.B. Special AW No.42/2022 and the same has also been dismissed. Counsel for the respondents sought time to varify the aforesad fact on the last date and thereafter the case was posted for today. None has put in appearance on behalf of the petitioner. Looking to the fact that the main petition as well as the special appeal writ has already been dimsissed and the interim order dated 22.10.2019 passed by this Court has merged into the final order dated 17.11.2021.
Hence this contempt petition does not survive. The same is hereby dismissed. Rule is discharged.