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Judgment
8 paragraphs · 145 wordsManoj Kumar Tiwari, J
WPSS No. 296 of 2017, filed by the petitioner, was disposed of with certain directions to the respondents.
Mr. Pradeep Hariya, learned Standing Counsel appearing for the opposite party has apprised the Court that against the said order, respondents filed
Special Appeal No. 753 of 2017 and Division Bench of this Court allowed the said appeal and the judgment, rendered by Writ Court, was set aside
vide judgment dated 20.11.2017. By the said order, matter was remitted back to the Writ Court.
Modh. Umar, learned counsel for the petitioner submits that the Writ Petition is pending before the Writ Court.
Since the order, contempt whereof is alleged, does not exist anymore, in view of the judgment rendered by Division Bench of this Court, therefore,
contempt petition is closed. Notice issued to the opposite party is hereby discharged.