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Judgment
8 paragraphs · 197 wordsAbhinava Upadhya, J.
This contempt petition has been filed on the ground that the order of this court dated 4.12.2008 has not been complied with by which a direction was issued to the authorities to comply with the order of the Tribunal., against which, authorities had approached the writ court.
It appears that thereafter the petitioner again approached the Division Bench of this Court and the Division Bench vide order dated 15.5.2009 passed an order in supersession of its earlier order dated 4.12.2008 and liberty has been granted to the petitioner not to comply with the order of the Tribunal dated 2.8.2008.
The petitioner herein has come up alleging that the order dated 4.12.2008 has not been complied with. But now since by a subsequent order dated 15.5.2009, the said order dated 4.12.2008 has been superseded, therefore, it cannot be said that any order survives which is yet to be not complied with.
The authorities who were directed to appear, are present in court today.
No cause of action survives
The contempt petition is dismissed. However, liberty is granted to petitioner to file recall application,if any order remains to be complied with
Notices if any, are discharged.