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Judgment
3 paragraphs · 125 wordsManoj Kumar Tiwari, J
Learned Standing Counsel submits that the order passed by Writ Court in favour of the petitioner, which was affirmed by Division Bench of this Court in Special Appeal, has been stayed by Hon'ble Supreme Court on 01.05.2018. Copy of the said order has been brought on record as Annexure No. 3 to the response affidavit filed on behalf of respondent no. 1.
Since the order passed by Writ Court has become unenforceable in view of the stay order passed by Hon'ble Apex Court, therefore, 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, as & when S.L.P. is decided in his favour.