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Judgment
4 paragraphs · 111 wordsAjay Mohan Goel, J
Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General and Mr. Chander Narayan Singh, learned counsel, accept notice on behalf of respondent No.1 and respondents No.2 & 3, respectively.
Learned counsel for respondents no.2 & 3 informs the Court that appropriate order in terms of the direction passed by the Court, has been passed.
In the light of the said development, these contempt proceedings are closed, but with liberty to the petitioner that if he is aggrieved by the order, so passed by the Authority, he may challenge the same, in accordance with law. Notice discharged. Pending miscellaneous application(s), if any, stand disposed of accordingly.