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Judgment
5 paragraphs · 83 wordsMeenakshi Madan Rai, J
It is submitted by Learned Counsel for the Petitioners that in view of the Judgment of the Gauhati High Court, in Writ Appeal No.61 of 2021 (State of Sikkim and Others vs. Yogen Ghatani and Others), the instant matter has become infructuous and he seeks to withdraw the instant Petition.
Learned Government Advocate has no objection to the submissions advanced.
In the circumstances, the Contempt Petition stands disposed of as withdrawn.
Pending applications, if any, also stand disposed of.