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Judgment
5 paragraphs · 85 wordsAbhinava Upadhya, J.
By an order dated 29.3.2009, direction was issued to the authorities to decide the representation of the petitioner.
Today a counter affidavit has been filed, wherein an order has been annexed being order dated 17.5.2008, which is alleged to be an order upon the representation of the petitioner.
Since the direction of this Court was to decide the representation, that having been done by the aforesaid order, no cause of action survives.
The contempt petition is dismissed. Notices, if any, are discharged.