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Judgment
4 paragraphs · 91 wordsManoj Kumar Tiwari, J
1.
Writ Court had directed the respondents for releasing the admitted dues of the petitioner within six months.
2.
Mr. Bilal Ahmed, learned counsel for the petitioners has made a statement at the bar that the payment of the admitted contractual dues of the petitioner has been made to him in terms of the order passed by Writ Court.
3.
In view of the submission so made by learned counsel for the petitioners, the Contempt petitions are closed. Notices issued to the opposite parties are hereby discharged.