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Judgment
6 paragraphs · 86 wordsManoj Kumar Tiwari, J
1.
Mr. A.K. Sharma, learned counsel appearing for the petitioners submits that pursuant to the order(s) passed by Writ Court, opposite party has
rejected the representation(s) of the petitioner(s).
2.
Since the direction issued by the Writ Court has been complied with, therefore, nothing survives in these contempt petitions.
3.
Accordingly, contempt petitions are closed. Notices issued to the opposite party are hereby discharged. However, petitioners shall be at liberty to
approach the appropriate forum for redressal of their grievance, if any.