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Judgment
6 paragraphs · 87 wordsDinesh Mehta, J
1.
Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.
2.
Learned counsel for the petitioners does not dispute the aforesaid fact.
3.
In view of the aforesaid and in view of the unconditional apology tendered by the respondents, this Court is not inclined to continue with the present contempt proceedings.
4.
Notice of contempt issued to the respondent no.2 is hereby discharged.
5.
The contempt petition stands disposed of for statistical purposes.