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Judgment
3 paragraphs · 82 wordsManoj Kumar Tiwari, J
1.
Learned counsel for the petitioner submits that the order passed by Writ Court, enforcement whereof has been sought in this contempt petition, has been set aside by Division Bench of this Court in Special Appeal and the Writ Petition has been remanded back for re-consideration to the Writ Court.
2.
Since the order, contempt whereof has been alleged, does not exist anymore, therefore, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged.