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Judgment
6 paragraphs · 86 wordsT.C.D. Sekhar, J
1.
Pursuant to the order dated 05.12.2025, the 6th respondent appeared before this Court.
2.
When the matter is taken up for hearing, it is represented by the counsel for the respondents that, the order under contempt is complied with.
3.
The counsel appearing for the petitioner also confirms same.
4.
As the respondents have complied with the order, the present contempt case is closed.
There shall be no order as to costs. As a sequel, pending applications, if any, shall stand closed.