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Judgment
6 paragraphs · 111 wordsManoj Kumar Tiwari, J
Against the order passed by Writ Court, contempt whereof is alleged in these contempt petitions, Special Appeal has been filed by the State.
Learned Standing Counsel has apprised the Court that in the leading Special Appeal, arising out of similar judgment, the Division Bench of this
Court has also granted stay and the Appeals are pending consideration before Division Bench of this Court.
In such view of the matter, the Contempt Petitions are closed at this stage. Contempt notices issued to the respondents are hereby discharged.
However, petitioner shall be at liberty to file recall application, in case Appeal is decided in his favour.