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Judgment
8 paragraphs · 144 wordsManoj Kumar Tiwari, J
Writ Petition (S/S) No. 1070 of 2015 filed by the petitioners was allowed vide judgment dated 11.04.2017. Against the said judgment, State
Government has filed Special Appeal and a Division Bench of this Court has stayed the operation of the judgment dated 11.04.2017 till further orders.
There is consensus amongst the learned counsel for the parties that the said Appeal is still pending and the stay order is also operating.
Since the judgment sought to be implemented has been stayed in Appeal, therefore, no useful purpose would be served, by keeping this Contempt
Petition pending on the file of this Court.
Accordingly, Contempt Petition is closed. Contempt notice issued against respondent no. 1 is hereby discharged. However, petitioners shall be at
liberty to seek recall of this order as and when the Special Appeal is decided.