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Judgment
9 paragraphs · 121 wordsSanjay K. Agrawal, J
Heard.
This contempt petition has been filed by the petitioners herein, alleging non-compliance of this Court's order dated 28.06.2017 passed in W.P. No.
1999 of 2001.
After hearing learned counsel appearing for the petitioners, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure
compliance of this Court's order dated 28.06.2017 passed by this Court.
The petitioners may also make additional representation along with the copy of this order within ten days from today before the respondent and, in
turn, the respondent shall ensure the compliance of this Court's order dated 28.06.2017 in its letter and spirit expeditiously.
With the aforesaid direction, the contempt case stands finally disposed of.