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Judgment
11 paragraphs · 151 wordsVijay Lakshmi, Member (J)
By Hon'ble Mrs. Justice Vijay Lakshmi, Member (Judicial) Shri L.S. Kushwaha holding brief of Shri G.S. Mishra, learned counsel for the
petitioners and P.K. Pandey, learned counsel for the respondents are present.
Heard learned counsel for the parties and perused the record.
Learned counsel for the respondents submitted that the order in respect of which this contempt proceeding is pending has been complied in letter
and spirit. Therefore, he has prayed that the contempt proceedings may be closed.
Learned counsel for the petitioners has fairly conceded that the order has substantially been complied and therefore the contempt proceeding may
be closed.
In view of the above, the instant contempt proceedings are liable to be closed and are closed and notice issued to the respondents stands
discharged.
All the MAs pending in this contempt petition are disposed of as having being infructuous.