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Judgment
7 paragraphs · 98 wordsManoj Kumar Tiwari, J
1.
The order dated 01.05.2017 passed by Writ Court has been set aside by Division Bench of this Court in Special Appeal No. 579 of 2017. Copy of
the order passed in Special Appeal No. 579 of 2017 has been produced by learned Deputy Advocate General in the Court today, which is taken on
record.
2.
Since the order passed by Writ Court does not exist anymore, therefore, contempt petition is closed.
3.
In such view of the matter, the Contempt Petition is closed.
4.
Contempt notices issued to the respondents are hereby discharged.