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Judgment
5 paragraphs · 90 wordsManoj Kumar Tiwari, J
1.
Mr. Siddhartha Bankoti, learned counsel appearing for respondent no. 3 has produced in Court the judgment dated 23.12.2020, passed by Division Bench of this Court, in Special Appeal No. 1093 of 2017.
2.
Perusal of the said judgment reveals that the order passed by Writ Court, contempt whereof has been alleged in this Contempt Petition, has been set-aside.
3.
Since the order, contempt whereof is alleged, does not survive anymore, therefore Contempt Petition is dismissed.
4.
Contempt notices issued against opposite parties are hereby discharged.