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Judgment
7 paragraphs · 125 wordsManoj Kumar Tiwari, J
Learned Standing Counsel is permitted to file supplementary affidavit in the Registry, during the course of the day.
Learned Standing Counsel has produced in Court today the order dated 25.10.2019 passed by Hon’ble Supreme Court in S.L.P. (C) No.
24690/2019. Perusal of the said order indicates that the judgment rendered in favour of the petitioner by learned Single Judge, as affirmed by Division
Bench of this Court, has been stayed by Hon’ble Supreme Court.
In such view of the matter, the contempt petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner
shall be at liberty to seek recall of this order, if the judgment rendered by Hon’ble Supreme Court comes in her favour.