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Judgment
4 paragraphs · 98 wordsManoj Kumar Tiwari, J
Learned Standing Counsel submits that, against the order passed by Writ Court, contempt whereof is alleged, Special Appeal has been filed, which is pending before Division Bench of this Court.
In view of pendency of Appeal against the order sought to be enforced, no useful purpose would be served by keeping this contempt petition pending.
Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to seek recall of this order, once the Special Appeal is decided by Division Bench.