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Judgment
4 paragraphs · 113 wordsVivek Singh Thakur, J
Learned counsel for the petitioner informs that order passed by the Court in the present case stands complied with and nothing survives to be adjudicated.
There is delay in compliance of the order, however, learned counsel for the respondents submits that he has instructions to express unconditional, unqualified and sincere apology for delay in compliance of the order with further submissions that delay was neither intentional nor willful, but for the poor financial condition of the Corporation.
Considering aforesaid facts and circumstances and accepting apology tendered on behalf of the respondents, present petition is closed and disposed of. Pending application(s), if any, also stand disposed of.