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Judgment
5 paragraphs · 98 wordsManoj Kumar Tiwari, J
This contempt petition was filed by the petitioner alleging willful disobedience of an interim order dated 27.02.2013 passed in First Appeal No. 110 of 2012.
By the said order, respondents were restrained from creating third party interest in the land in question.
Ms. Aklima Parveen, learned counsel for the petitioner submits that First Appeal No. 110 of 2012 itself has been withdrawn, therefore, she submits that petitioner does not want to press this contempt petition.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.